AKASH AND ANOTHER Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) I.A. No.7042/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

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

(3.) Applicants have been arrested on 15.06.2020 by Police Station Kotwali, District Gwalior (M.P.) in connection with Crime No.200/2020 registered for offence under Section 392 of IPC and Section 11/13 of MPDVPK Act.