KARAN SINGH KARASOLIA S/O LATE MISARI LAL KARASOLI Vs. STATE OF CHHATTISGARH THROUGH POLICE STATION CHAKR

JUDGEMENT

(1.) As both the matter arise out of the same crime number and incident, they are being disposed of by this common order.

(2.) None of the parties has any information whether co-accused Sukhlal Sahu had ever preferred any MCRC which is pending or disposed of as said Sukhlal Sahu is also shown arrested on 1st of April, 2017.

(3.) Learned counsel for the applicants would submit that earlier absconding co-accused Sudhir Patel has preferred MCRCA No.379/2017 which was dismissed on merit vide order dated 17-05-2017 by the coordinate Bench. Applicant Karan Singh Karasolia had preferred MCRCA No.631/2016 which was dismissed by the coordinate Bench vide order dated 04-08-2016 on its merit. Thereafter, applicant Karan Singh Karasolia filed repeat bail application MCRCA No. 61/2017 which was dismissed vide order dated 31 January 2017 where in absence of new fact coordinate Bench dismissed the second anticipatory bail application.