BABU BILLOD Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Case diary perused.

(2.) MISCELLANEOUS Criminal Case No. 8575/2014 has been filed by applicant Babu Billod s/o Fakir. This is his first application. Miscellaneous Criminal Case No. 7711/2014 is second repeat application for grant of bail filed by applicant Raju s/o Babu Khan.

(3.) BOTH the applicants (Babi Billod and Raju) have been implicated in Crime No. 57/2014 registered at Police Station Narayangarh, District - Mandsaur for the offence punishable under Sections 302, 307, 120 -B, 147, 148 and 149 of the Indian Penal Code and under Section 25/27 of the Arms Act, 1959.