LAWS(MPH)-2015-4-49

RAMPRAKASH Vs. STATE OF M P

Decided On April 08, 2015
RAMPRAKASH Appellant
V/S
STATE OF M P Respondents

JUDGEMENT

(1.) THIS is first bail application under Section 439 of Cr.P.C.,1973, arising out of the offence under Sections 147, 148, 149, 323, 294, 506, 307, 302 of IPC, registered against the applicant vide Crime No.222/2014 by Police Station Malanpur, district Bhind.

(2.) THIS matter was heard along with Misc.Cri.Cases No.1312/2015 and 2058/2015. Shri Sushil Goswami, at the outset, submits that this application is arising out of the same incident, on which Misc.Cri.Cases No.1312/2015 and 2058/2015 are based. He further contends that argument in the present case is similar to the aforesaid cases.

(3.) PRAYER is opposed by the other side.