PAWAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is the first application filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for grant of bail.

(3.) The applicant is in custody since 15/12/2019 in connection with Crime No.335/2019 registered at Police Station, Betul Bazar, Distt. Betul for the offence punishable under Sections 457 , 511 , 427 of IPC.