ANIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since these applications arise out of the same crime number and are related to the same incident they have been heard together and are being decided by a common order.

(2.) M.Cr.C. No.49793 of 2023 is the Second application filed on behalf of applicant Anil. His first application has been dismissed as withdrawn vide order dtd. 1/5/2023 in M.Cr.C. No.62033 of 2022. M.Cr.C. No.49666 of 2023 is the First application filed on behalf of applicant Biram.

(3.) These applications have been filed under Sec. 439 of the Criminal Procedure Code, 1973. Applicants are implicated in connection with Crime No.385/2022 registered at Police Station Jobat, District Alirajpur (M.P) for offence punishable under Sec. 302, 394, 397, 201 of IPC and under Sec. 25(A)(B), 27 of the Arms Act. The applicants are in custody since 6/8/2022 and 19/8/20221 respectively.