BHAYYU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the applicant's FIRST application under Sec. 439 of Criminal Procedure Code, 1973, as he / she is arrested in connection with Crime No.112/2022 registered at Police Station-Tarana, District-Ujjain (MP) for offence punishable under Ss. 307, 341, 294, 323, 427, 506, 201, 34 of the IPC and under Sec. 25 of the Arms Act. The applicant is in custody since 25/5/2022.

(3.) The allegation against the applicant is that he was also involved in the aforesaid offence in which three other accused persons are also involved.