HIMANSHU SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeals are directed against the orders of even date, i.e., 12/12/2023 passed by the learned Single Judge of High Court of Madhya Pradesh Bench at Gwalior in Miscellaneous Criminal Case Nos. 43154 of 2023 and 43149 of 2023 hereby the bail granted to the appellants was cancelled on applications filed by the State under Sec. 439(2) of Code of Criminal Procedure, 1973 (hereinafter being referred to as CrPC).

(3.) The appellants herein were arrested in connection with the FIR being Crime No. 21/2022 registered at P.S. Dinara District, Shivpuri for offences punishable under Ss. 419, 420, 467, 468, 470 and 471 of the Indian Penal Code, 1960 (hereinafter being referred to as IPC) and Sec. 25/27 of the Arms Act.