KOUSHLENDRA SINGH JADAUN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As both these bail applications arise out of same crime number of same police station, they are being disposed of by this common order.

(2.) These are first bail applications under Section 439 of the Cr.P.C. preferred by the applicants before this Court and their no bail application is pending before any other court.

(3.) Perused the case diary.