RAJNI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard and perused the case diary.

(2.) This order shall also govern the disposal of M.Cr.C No.19667/2020 and M.Cr.C. No.19675/2020 as all the cases arising out of the same crime number i.e.127/2020.

(3.) These are the first applications under Section 439 of the Cr.P.C. filed on behalf of the applicants, who are in custody since 30.05.2020 in connection with Crime No.127/2020 registered at Police Station Junnardev, District Chhindwara (M.P.) for the offence punishable under Sections 304-B, 498-A and 34 of IPC.