RAJENDRA SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As both the above mentioned applications arise out of same incident and crime number, both are being disposed of by a common order.

(2.) These are the applications filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicants, who have been arrested in connection with Crime No.20/2017 registered in Police Station Supela, Distt. Durg (CG) for the offence punishable under Sections 420, 406, 120-B and 409 of the Indian Penal Code.

(3.) Learned counsel for the applicants submit that both the applicants have been arrested on 05.01.2017, after investigation, concerned police has filed charge sheet which is pending as Criminal Case No.1852/17 before Judicial Magistrate First Class, Durg.