AJAY SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first application under Section 439 of Cr.P.C. for grant of bail on behalf of the applicants as they are in custody since 12.03.2020 in connection with Crime No.36/2020 registered at Police Station Gulganj, District Chattarpur for the offences punishable under Sections 147 , 148 , 149 , 307 , 323 , 294 , 506 , 325 of the IPC.

(2.) At the outset, counsel for the applicant seeks to withdraw the application filed on behalf of applicant No.1 Ajay Singh with liberty to renew prayer after filing of the charge-sheet.

(3.) Prayer stands allowed.