GARJAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) Case diary is available with the P. L.

(3.) This is first application filed under Section 439 of Cr.P.C for grant of bail to the applicants, as they have been arrested in connection with Crime No.445/2020, registered at P. S. Nohta District Damoh for commission of offence punishable under Sections 294, 323, 324, 325, 326, 341 & 506 (B) of IPC.