FAIYAZ KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This case is taken up for hearing through Video Conference.

(2.) Case diary is available.

(3.) This is first application filed by applicant under Section 439 of Cr.P.C for grant of regular bail in connection with Crime No.914/2019, registered at Police Station Hanumantal, Jabalpur for the offence under Sections 366 and 376 (2) (n) of IPC .