SANDEEP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard and perused the case record.

(2.) This order shall govern the disposal of these first applications as they are arisen out of same crime number of same police station, hence, they are heard analogously and decided by this common order.

(3.) This is first bail application filed on behalf of the applicants under Sec. 439 of the Code of Criminal Procedure for grant of bail in relation to FIR/ Crime No.242/2023, dated (not mentioned) registered at Police Station-Kotwali, District-Dhar for the offences under Ss. 392 and 397 of Indian Penal Code, 1860 and Ss. 25 and 27 of Arms Act, 1959. The applicant is in custody since 11/4/2023.