RIYAZ AHAMAD ANSARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is first bail application filed on behalf of the applicants under Section 438 of the Code of Criminal Procedure.

(3.) The applicants are apprehending their arrest in connection with Crime No.686/2019 registered at Police Station Gohalpur, District Jabalpur (M.P.), for the offence punishable under Sections 294 , 324 , 323 , 326 , 506 read with Section 34 of IPC.