SHAIKH NISAR Vs. STATE OF M P

JUDGEMENT

(1.) Argument on first bail application under S. 439 of the CrPC filed by applicants Shaikh Nisar and Javed Patel heard.

(2.) The applicants are involved in Crime No. 95/11 registered at PS Roshan Nagar-B, Khajrana Indore under S. 363, 366, 376 of IPC and S. 3 (1) (2) and 3 (2) (5) of SCST (Prevention of Atrocities) Act.

(3.) Respondent/State has opposed the bail application.