SUGRIV & ANOTHER Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) The applicants have filed this first bail application under Section 438 of Cr.P.C. for grant of anticipatory bail.

(3.) The applicants apprehend their arrest in connection with Crime No.137/2020 registered at Police Station Kotwali, District Sheopur (M.P.) in relation to the offence punishable under Sections 341 , 324 , 323 , 294 , 506 read with Section 34 of IPC and added Section 326 of IPC.