KADHORILAL Vs. STATE OF M P

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) At this stage as prayed by the learned counsel for the applicants, application under Section 438 of the Cr.P.C. filed by the applicant No.3 Arjun Singh is hereby dismissed being withdrawn.

(3.) Remaining applicants have an apprehension of their arrest relating to crime No.80/2014 registered at Police Station Maharajpur, District Sagar for offence punishable under Sections 323, 341, 324, 294, 506, 326 of IPC.