GUMAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is first application under Section 439 of Cr.P.C. for grant of bail. Applicant - Guman S/o Veeru is implicated in Crime No.96/2015 registered at Police Station - Tanda, District Dhar for the offence punishable under Sections 457 and 380 of IPC and he is in custody since 04.01.2020.

(3.) Learned counsel for the applicant submits that the offence is triable by the JMFC. The other two co-accused have been acquitted in this matter.