LAWS(MPH)-2020-11-99

GAURAV SHARMA Vs. STATE OF M.P.

Decided On November 25, 2020
GAURAV SHARMA Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) This first application under Section 439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant has been arrested on 04.09.2020 in connection with Crime No.205/2020 registered at Police Station Madhoganj, Distt. Gwalior for offence under Sections 420, 467, 468 and 201 of IPC.