RASEED KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is not available.

(2.) Learned counsel for the applicants submits that looking to the nature of the case, it may be considered with the help of copy of the impugned order.

(3.) Heard the learned counsel for the parties. The applicants have an apprehension of their arrest in connection with Crime No.64/2016 registered at Police Station Gulabganj, District Vidisha (M.P.) for the offences punishable under Sections 294, 323, 452, 506, 34 of IPC.