OM PRAKASH Vs. STATE OF MADHYA PRADESH
LAWS(SC)-2021-6-15
SUPREME COURT OF INDIA
Decided on June 22,2021

OM PRAKASH Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

- (1.) Heard learned counsel appearing for the parties.
(2.) Learned counsel for the petitioners states that as the main accused have already been granted bail and the role of the applicants is not of any grave offence, the applicants may also be granted bail.
(3.) Learned counsel for the respondent does not dispute that the other main accused have already been granted bail.;


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