SUNIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of learned counsel for the parties, this revision is being heard and disposed of finally.

(2.) This revision is directed against the order dated 29-8-2000 passed by 1st Additional Sessions Judge, Chhatarpur while deciding the bail applications No. 1042 and 1056/2000.

(3.) A charge-sheet has been filed against the applicants under Sections 302, 307, 323 and 506 Part-II read with Section 34 of the Indian Penal Code and also under Section 25-B of the Arms Act as per Crime No. 54/2000 by Police Station Chandla, District Chhatarpur.