SUDHIR VERMA Vs. STATE OF MP

JUDGEMENT

(1.) Heard finally through Video Conferencing. Case diary is available.

(2.) The first application under Section 439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant has been arrested on 19-3-2020 in connection with Crime No.54/18 registered at Police Station Thatipur Distt. Gwalior, for offence under Sections 294 , 323 , 341 , 506 , 34 , 324 , 326 of IPC.