PRAMOD KUMAR MEHTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD.

(2.) THIS is an application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicants. It relates to Crime No. 330/2006, registered at Police Station, Jamul, District Durg (CG) for commission of the offence punishable under Sections 379/34 of the IPC and Sections 126 and 135 of the Electricity Act, 2003.

(3.) APPREHENDING arrest in connection with the aforesaid crime, the applicants, who are the Directors of the aforesaid concern, filed an application for grant of anticipatory bail before the Sessions Court, Durg and ultimately, the said Bail Application No. 1748/2006 came up for hearing before the 10th Additional Sessions Judge, (FTC), Durg on 14-9-2006 and the learned ASJ, after hearing the parties, passed an order granting protection to the applicants in terms of Section 438, Cr.PC. The last para of the order reads as under: