S.NIJAM ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) As against the dismissal of the respective Crl.M.Ps. filed by the appellants/accused under Section 437 read with 439 Cr.P.C., the present Criminal Appeals have been filed by them.

(2.) The case of the prosecution is as follows:

(3.) Pending trial, the appellants herein filed petitions seeking for bail before the trial Court, which were dismissed, against which, the present Criminal Appeals have been filed by the accused persons.