LAWS(MPH)-2023-12-42

DHARAMVEER SINGH Vs. STATE OF MADHYA PRADESH

Decided On December 01, 2023
DHARAMVEER SINGH Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This order shall government with the disposal of these bail applications as they are arisen out of same crime of the police station, hence, they are heard analogously and are being decided by this common order.

(2.) M.Cr.C. No.52207/2023 is bail application filed on behalf of the applicant-Dharamveer Singh under Sec. 438 of the Code of Criminal Procedure for grant of bail.

(3.) M.Cr.C. No.50635/2023 is second bail application filed on behalf of t h e applicant-Gulab Singh under Sec. 438 of the Code of Criminal Procedure for grant of bail. Earlier application M.Cr.C. No.47122/2023 is dismissed as withdrawn vide order dtd. 27/10/2023.