Madhya Pradesh High Court
Mohammad Salim vs The State Of Madhya Pradesh on 23 November, 2021
Author: Virender Singh
Bench: Virender Singh
1
MCrC-53117-2021
THE HIGH COURT OF MADHYA PRADESH
MCrC-53117-2021
(Mohammad Salim and another vs State of Madhya Pradesh)
Jabalpur, Dated 23-11-2021.
Shri Ajay Gupta, counsel for the petitioners.
Shri Pramod Chourasiya, Panel Lawyer for the State.
ORDER
Crime No. Under section Police Station Arrest Date 443/2021 294, 323, 324, 307, Bilkhiriya 14.09.2021 506, 34 IPC Distt. Bhopal As declared by the petitioners, this is the first bail petition under Section 439 of Cr.P.C.
2. Petitioner No.1 Mohd. Salim has following criminal records :
S. No. Crime No. Section Police Station 1 20/2013 294, 323, 506 IPC 2 230/2021 13 of Public Gambling Act & 188 IPC Bilkhiriya Distt. Bhopal 3 372/2021 294, 323, 506, 34 of IPC 4 35/2021 110 CrPC
3. Petitioner No.2 Shankar Banjara has following criminal records :. S. No. Crime No. Section Police Station 1 29/2004 294, 323, 506, 34 IPC 2 113/2004 294, 323, 506, 34 IPC Bilkhiriya Distt. Bhopal 3 209/2009 392 of IPC 4 175/2008 294, 323, 506, 34 IPC
4. The ld. counsel for the petitioners prays for and is granted two weeks' time to come with explanation regarding criminal record of the petitioners.
5. List after two weeks.
(Virender Singh) JUDGE vinod Digitally signed by MRS. LORETTA RAJ Date: 2021.11.24 17:25:24 +05'30'