LAWS(MPH)-2020-10-77

BABLOO Vs. STATE OF M P

Decided On October 09, 2020
BABLOO Appellant
V/S
STATE OF M P Respondents

JUDGEMENT

(1.) The proceeding was convened through video conferencing.

(2.) This is second application under Section 439 Cr.P.C.

(3.) Applicant Babloo @ Nilendra Rai was arrested on 26/4/2019 in Crime No.163/2018 registered at Police Station-Jatara, District-Tikamgarh (M.P) for the offence punishable under Section 302/34 of the IPC.