RAKESH DHAKAD Vs. STATE OF MP

JUDGEMENT

(1.) Heard finally through Video Conferencing. Case diary is available.

(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 29-10-2019 in connection with Crime No.89/2019 registered at Police Station Rampurkala Distt. Morena for offence under Sections 302, 120B, 34 of I.P.C.