NARAIN Vs. STATE OF MP

JUDGEMENT

(1.) THESE application arise out of the Crime No. 109/2000 of P.S. Dinara, hence taken up together.

(2.) HEARD Shri Rakesh Saxena, D.R. Sharma and M.P.S. Bhadoriya learned counsel for applicants and Shri Suryavanshi learned Panel Lawyer for respondent State.

(3.) IT is pointed out by the learned counsel for applicants that as per statement of the deceased (who survived for sometime) recorded under section 161 CrPC, neither of the present applicants caused any injury to him. The deceased had specifically named four co accused of the case for inflicting injuries to him. It is further pointed out that another co accused Pathua similarly situated has already been granted bail by this Court vide order dated 17.1.2001 in M.Cr.C. No. 3111/ 2000.