GANESH JHARIA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of the parties, this case is heard finally.

(2.) The case diary is perused.

(3.) The applicants have filed this first application under Section 439 of Cr.P.C. for grant of bail. The applicants have been arrested by the Police Station Gorakhpur, district Jabalpur in connection with Crime No. 779 of 2016 registered in relation to the offences punishable under Sections 353, 332, 294, 506, 147, 148, 149 of IPC.