AMAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through video conferencing.

(2.) The petitioner has filed this first application u/S.439 Cr.P.C . for grant of bail.

(3.) The petitioner has been arrested on 16.01.2020 by Police Station-Jamner, District, Guna (M.P.), in connection with Crime No.7/2020 registered in relation to the offences punishable u/Ss. 294/323/307/34 IPC .