BIHARI LAL SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on application under Section 438 of the Code of Criminal Procedure, 1973.

(2.) This is the first bail application filed under Section 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail to the applicant who is apprehending arrest in connection with Crime No. 112 of 2017, registered at Police Station - Vishrampuri, District - Kondagaon, Chhattisgarh for the offence punishable under Sections 506 and 313 of the Indian Penal Code.

(3.) It is submitted by counsel for the applicant that the applicant has been falsely implicated in this case only because the applicant is a health worker who has given some medicines to the complainant/ victim, which resulted in the abortion of her pregnancy, which is totally a false statement and the main accused in this case has been granted regular bail by the trial Court. Hence, it is prayed that the applicant be benefited with grant of anticipatory bail.