DEVESH RANJAN SINGH Vs. STATE OF C.G.

JUDGEMENT

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

(2.) This is the first bail application filed under sec. 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. 4 of 2018, registered at Police Station - Kusmunda, District - Korba, Chhattisgarh for the offences punishable under Sec. 354(D) of the Indian Penal Code and Sec. 67 of the IT Act.

(3.) It is submitted by counsel for the applicant that the applicant has been falsely implicated in this case. The offences that are registered against the applicant are bailable in nature, even then the Sessions Court has rejected the bail. Hence, it is prayed that the applicant be benefited with grant of anticipatory bail.