LAWS(MPH)-2022-2-218

BHERU Vs. STATE OF MADHYA PRADESH

Decided On February 24, 2022
BHERU Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This is repeat (second) application under Sec. 439 of the Cr.P.C. filed on behalf of the applicants in connection with Crime No.753/2021 registered at Police Station -Rajgarh, Dist. Rajgarh (M.P.) under Ss. 294, 307, 323, 451, 504, 506, 34 of IPC.