RAJ KISHORE VISHWAKARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is first bail application filed by the applicant under Section 439 of Cr.P.C.

(3.) Applicant Raj Kishore Vishwakarma was arrested on 25/2/2020 in Crime No.02/2020 registered at Police Station Jaitwara, District Satna (M.P.) for the offence punishable under Sections 294 , 323 , 324 , 326 , 506 , 34 of the IPC.