PARVESH @ PARVEZ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused case diary / challan papers.

(2.) This first application under Section 439 of Criminal Procedure Code, 1973 has been filed by applicant, who is implicated in connection with Crime No.59/2020 registered at Police Station Jiwajiganj, District Ujjain (MP) for offence punishable under Sections 344, 363, 366, 376 (2) (N) and 323 of the Indian Penal Code, 1860.

(3.) The applicant is in custody since 01.07.2020.