SATISH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This first application under Section 439 of Criminal Procedure Code, 1973 has been filed by the applicants, who are implicated in connection with Crime No.211/2019 registered at Police Station Manasa, District Neemuch (MP) for offence punishable under Sections 459 and 380 of the Indian Penal Code, 1860.

(3.) The applicants are in custody since 13.02.2020.