SATISH JAGGI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS Criminal Revision had been filed under Sections 397/401 of the Code of Criminal Procedure against the order dated 20-3-2007 passed by the special Judge under SC and ST (Prevention of Atrocities) Act, Raipur in Bail petition No. 338/2007, whereby respondent No. 2 was admitted to regular bail under Section 439 of the Code of Criminal Procedure.

(2.) BRIEFLY stated the facts are as follows:-

(3.) THOUGH a prayer for setting aside the order of grant of bail has been made by the petitioner, but, instead of filing an application under Section 439 (2), cr. PC, this Criminal Revision under Section 397 read with Section 401 has been filed.