SAKIR Vs. STATE OF M P

JUDGEMENT

(1.) In compliance of earlier direction, Ravendra Singh Chouhan, sub - Inspector of Police, Police Station Saikheda, District Narsinghpur is also present in person along with the case diary.

(2.) Heard .

(3.) On behalf of the applicants, this repeat petition is preferred under Section 439 of Cr.P.C. for grant of bail as they are in custody since 18.6.2014, in connection of Crime No. 144/14, registered at Police Station Sainkheda, District Narsinghpur for the offence under Sections 279, 337 and 304 of I.P.C., under Sections 10 & 11 of Animal Cruelty Act and Sections 66/192, 3/181 and 5/180 of Motor Vehicles Act.