LAWS(MPH)-2020-5-208

SATISH SINGH Vs. STATE OF M.P.

Decided On May 18, 2020
SATISH SINGH Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(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 5/2/2020 by Police Station Gohad District Bhind(M.P.) in connection with Crime No.271/2014 registered for offence under Sections 399, 400, 402 of IPC read with Section 11/13 of MPDVPK Act.