KARTAR SINGH Vs. STATE OF MP

JUDGEMENT

(1.) THIS is first application for anticipatory bail under section 438 of CrPC by the applicants.

(2.) THESE cases are arising out of Crime No. 29/06 of the P.S. Piparai, District Ashok Nagar. Hence, both are heard together and are being disposed of by this common order.

(3.) IT is admitted by the learned counsel appeared on behalf of the State that the offence against the applicants has been registered as has been indicated on behalf of the applicants hereinabove.