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Judgment
5 paragraphs · 175 wordsB. K. Shrivastava, J
Heard on both applications filed under Section 439 of Cr.P.C. filed on 14.09.2020 for grant of bail on behalf of applicants namely, Jitendra Ahirwar and Pankaj @ Gattu, who are confined in custody since 17.05.2020 in connection with the Crime No. 115/2020 registered at Police Station, Makroniya, District Sagar for the offences punishable under Sections 342, 294, 323, 324, 325, 506, 326 and 307 of IPC.
It is submitted by the applicant's counsel that both applicants are young boy, who are confined in custody since a long time. They have been falsely implicated in this case.
On the other side, State strongly opposed the applications. It is submitted that challan has been filed under Section 307 of IPC also.
It appears from the record that on 31/07/2020, the applications of both accused were dismissed on merits. Only after three months no any change in the circumstances is found. The merit of the case was duly considered. There is no any ground for taking a different view. Hence, both applications are dismissed.