PURUSOTTAM BAIGA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is first bail application filed by the applicants under Section 439 of the Code of Criminal Procedure.

(3.) The applicant is in custody since 14.1.2020, in connection with Crime No.16/2020 registered at Police Station Naorozabad, District Umaria (MP), for offence punishable under Sections 304 , 34 of IPC.