LAWS(MPH)-2020-11-100

SOORAJ MONGIYA Vs. STATE OF M.P.

Decided On November 25, 2020
Sooraj Mongiya Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Heard through Video Conferencing.

(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 13.9.2020 in connection with Crime No.493/2020 registered at Police Station Kotwali, District Ashoknagar for offence under Sections 399, 400, 402 of IPC and under Sections 25B, 25/27 of the Arms Act.