HARCHANDI Vs. STATE OF M.P.

JUDGEMENT

(1.) I.A.No.10664/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(2.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(3.) Applicant has been arrested on 8/7/2020 by Police Station Teonda, Distt. Vidisha (M.P.) in connection with Crime No.138/2020 registered for offence under Sections 304-B , 34 of IPC.