MOHAMMAD Vs. STATE OF MADHYA

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the applicants' first application under Sec. 439 of Criminal Procedure Code, 1973, as they are arrested in connection with Crime No.38/2023 registered at Police Station-Shujalpur City, District-Shajapur (MP) for offence punishable under Ss. 341, 323, 325, 326,190, 34 of the IPC. The applicants are in custody since 18/3/2023 and 21/3/2023 respectively.

(3.) The allegation against the applicants is of assault to the complainant party in which two persons have been received fractures.