DEEPAK SEN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The matter is taken up for hearing through video conference.

(2.) Case diary is available with the learned Panel Lawyer for the State.

(3.) This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 82/2019 registered at P.S. Mahila Thana, Madann Mahal, Jabalpur, District - Jabalpur (M.P.) for the offence punishable under sections 376 (2) N, 506 and 507 of IPC .