JAGJEET SINGH SALUJA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) All the bail applications relate to Crime No.285 of 2018 and Crime No.286 of 2018 both registered at Police Station Bhatapara City for offences punishable under Sections 420, 467, 468, 471, 120B, 34 of the Indian Penal Code and, therefore, they are decided together.

(2.) M.Cr.C. No.6768 of 2019 and M.Cr.C. No.6688 of 2019 both between Jagjeet Singh Saluja and State of Chhattisgarh are first bail applications filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to Jagjeet Singh Saluja, who has been arrested on 14.9.2019 in connection with Crime No.285 of 2018 and Crime No.286 of 2018 both registered at Police Station Bhatapara City for offences punishable under Sections 420, 467, 468, 471, 120B, 34 of the Indian Penal Code.

(3.) M.Cr.C.(A) No.852 of 2019 (Satyajeet Singh v. State of Chhattisgarh), M.Cr.C.(A) No.853 of 2019 (Jagpreet Singh Saluja v. State of Chhattisgarh), M.Cr.C.(A) No.1622 of 2019 (Raja Saluja v. State of Chhattisgarh) and M.Cr.C.(A) No.1627 of 2019 (Raja Saluja v. State of Chhattisgarh) have been preferred by Applicants Satyajeet Singh, Jagpreet Singh Saluja and Raja Saluja, respectively apprehending their arrest in connection with respective Crime No.285 of 2018 (Satyajeet Singh v. State of Chhattisgarh), Crime No.286 of 2018 (Jagpreet Singh Saluja v. State of Chhattisgarh), Crime No.286 of 2018 (Raja Saluja v. State of Chhattisgarh) and Crime No.285 of 2018 (Raja Saluja v. State of Chhattisgarh) registered at Police Station Bhatapara City for offences punishable under Sections 420, 467, 468, 471, 120B, 34 of the Indian Penal Code.