PRABHULAL AND ANOTHER Vs. STATE OF M.P.

JUDGEMENT

(1.) xxxxxxx.

(2.) CASE Diary is perused. Learned counsel for the rival parties are heard.

(3.) LEARNED counsel for applicants submitted that the applicants are innocent and have been falsely implicated in the instant case and the disposal of the case will take time. On these grounds prayed for grant of bail.