RAJENDRA Vs. STATE OF M.P

JUDGEMENT

(1.) I.A.No.6508/2020, 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 7/11/2019 by Police Station Maharajpura, District Gwalior(M.P.) in connection with Crime No.257/2019 registered for offence under Section 392 of IPC and Section 11/13 of MPDVPK Act.