KALIBAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the challan papers.

(2.) This is the First application under Sec. 439 of Criminal Procedure Code, 1973, as the applicants are implicated in connection with Crime No.387/2022 registered at Police Station Meghnagar, District Jhabua (MP) for offence punishable under Ss. 302, 201 and 120-B of the IPC.

(3.) The applicant is in custody since 8/10/2022.