NAUSHAD Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Perused the case-diary.

(2.) Applicants--Naushad and Sanju @ Sanjay Mali are implicated in Crime No.155 of 2016, registered at Police Station--Kishanganj, Mhow District--Indore for the offence punishable under Sections 301 , 302 , 307 , 120-B , 420 , 467 and 471 of IPC. They are in custody since 04.06.2016.

(3.) First application of co-accused--Omprakash Thakur was dismissed on merit vide order dated 18.7.2017 which reads as under:-