Chattisgarh High Court
Ramniwas Agrawal vs State Of Chhattisgarh 35 ... on 10 August, 2020
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
MCRCA No. 162 of 2020
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRCA No. 162 of 2020
Ramniwas Agrawal S/o Late Shri Jodhraj Agrawal Aged
About 72 Years R/o Subhash Ward Kanker, Police Station
And Tehsil - Kanker, District - Uttar Bastar Kanker,
Chhattisgarh.
----Applicant
Versus
State Of Chhattisgarh Through Station House Officer, Police
Station Kotwali, Kanker, District Uttar Bastar Kanker,
Chhattigarh.
---- Respondent
For Applicant :- Mr. Surfaraj Khan, Advocate For Respondent-State :- Mr. Gagan Tiwari, Dy. G.A Proceedings through Video Conferencing Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 10/08/2020
1. The applicant has preferred this application for grant of anticipatory bail, as he apprehends his arrest in connection with Crime No.158/2018, registered at Police Station Kotwali, Kanker, District Uttar Bastar (Kanker) C.G. for offences punishable under Sections 420, 467, 468 of the IPC.
2. Since after dismissal of the first bail application under Section 438 Cr.P.C., applicants' SLP (Criminal) bearing diary 2 MCRCA No. 162 of 2020 No. 3913/2019 has been dismissed by the Hon'ble Supreme Court on 05.02.2019.
3. Considering the dismissal of SLP, this Court is not inclined to entertain this petition.
4. Accordingly, the application is rejected.
SD/-
(Prashant Kumar Mishra) Judge Ayushi