SEEMA AHIRWAR Vs. STATE OF M.P.

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 26.6.2020 in connection with Crime No.191/2020 registered at Police Station Civil Line, District Datia for offence under Sections 302, 201, 120-B, 34 of IPC.