JITENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is the first application filed by the applicant under Section 439 of the Cr.P.C.

(3.) The applicant is in custody since 14.8.2020 in connection with Crime No.128/2020 registered at P.S. Nayagaon, District Satna for the offence punishable under Sections 25/27 of the Amrs Act and Section 11/13 of the M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam.