GEETA AND MANIRAM Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) This is first application under section 438 of the Code of Criminal Procedure.

(3.) Applicants apprehend arrest in connection with Crime No. 294/2019 registered at Police Station Civil Lines, District Datia for the offence punishable under Section 406, 506, 120-B of the IPC.