PANGU SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Perused the casediary.

(2.) M.Cr.C. No.5905 of 2017 is filed by applicants, namely, Pangusingh, Nitin, Vijay, Lalu and Amiya. M.Cr.C. No.6102 of 2017 is on behalf of the applicant-Alkesh.

(3.) Both these applications are the first applications under Section 439 of Cr.P.C. for grant of bail. All the six applicants are implicated in Crime No.91 of 2017, registered at Police Station G.R.P., Ratlam for the offence punishable under Sections 363, 34 of IPC and Section 3/ 4 of Madhya Pradesh Freedom of Religion Act, 1968 and Section 84 of Juvenile Justice (Care and Protection of Children) Act, 2015. They are in custody since 23.5.2017 and 26.5.2017 respectively.