ANSUL GUMASTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

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

(3.) This is the first bail application filed by the applicant under Section 439 of the Code of Criminal Procedure for grant of bail in connection with Crime No.357/2020 registered at Police Station-Themi, District-Narsinghpur (M.P.) for the offence punishable under Sections 294, 323, 327, 427, 506/34 of IPC.