MOHAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) All the M.Cr.Cs. have arisen out of one and the same crime number of the same Police Station, therefore, they are taken up together for consideration and proposed to be decided by a common order.

(2.) Pursuant to the Court direction, the learned Public Prosecutor has submitted the X-ray reports of the injured of the present case namely Lal Singh, Chatra and Prema.

(3.) On due consideration, the documents filed on behalf of applicant Mohar Singh vide document No.1098/2018 are taken on record.