LAWS(CHH)-2000-11-9

BHAGWAN KATARIYA Vs. STATE OF M P

Decided On November 22, 2000
Shri Bhagwan Katariya Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This order shall dispose of M. Cr. C. No. 7340/2000 filed by Navneet Kumar and Sandeep, which is a second application under Section 439, Cr.PC. This order shall also dispose of M. Cr. C. No. 6993/2000, which is also an application under Section 439, Cr.PC, this is also a second application.

(2.) Parties are heard.

(3.) Case diary of Crime No. 13/2000 registered at Mahila Police Station, Durg for offences punishable under Section 498A/34 read with Section 313, IPC perused.