HUKUM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on the bail application.

(2.) CASE -diary has been perused.

(3.) APPLICANTS have been arrested on 17 -05 -2014 in connection with Crime No. 141/2014 registered at Police Station Chanderi District Ashoknagar for the offence punishable under Sections 147, 148, 323, 324, 326, 325, 427, 294 and 506 -B of IPC.