DAINY SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is first bail application filed by the applicants under Section 439 of Cr.P.C.

(3.) Applicants Dainy Sharma and Naresh Sahu were arrested on 3/11/2019 in Crime No.141/2019 registered at Police Station Umaraoganj, District Raisen (M.P.) for the offence punishable under Sections 307, 323, 294, 506, 427, 147, 148, 149 of the IPC.