MANJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard and perused the record.

(2.) This order shall govern the disposal of these bail applications as they are arisen out of same Crime of the same police stations, hence, they are heard analogously and are being decided by this common order.

(3.) Both first bail applications have been filed on behalf of the applicants under Sec. 439 of the Code of Criminal Procedure for grant of bail. The applicants are arrested relating to Crime No.112/2023, registered at Police Station-Sadar Bazar, District-Indore for the offence under Ss. 147, 148, 149, 294, 323, 324, 326, 307, 506, 427 and 34 of IPC and Sec. 25 of Arms Act. The applicant/Manju @ Manja and applicant/Ravi are in custody since 28/5/2023 and 29/5/2023 respectively.