NANKIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the charge-sheet.

(2.) This order shall govern the disposal of both the miscellaneous criminal cases, as both the cases have arisen out of the same Crime No.136 of 2024 registered at Police Station Bhag, District Dhar.

(3.) These are the first bail applications filed by the applicants under Sec. 439 of Criminal Procedure Code, 1973, as they are implicated in connection with Crime No.136/2024 registered at Police Station Bagh, District Dhar (MP) for offence punishable under Ss. 307, 323, 506, 294/34 of IPC. The applicants are in custody since 2/4/2024.