RAM SINGH Vs. STATE OF M.P.)

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through video conferencing.

(2.) The petitioner has filed this first application u/S.439 Cr.P.C . for grant of bail.

(3.) The petitioner has been arrested on 24.06.2020 by Police Station- Malanpur, District Bhind (M.P.), in connection with Crime No.201/2019 registered in relation to the offences punishable u/Ss.307, 326, 325, 324, 323, 336, 294, 506 Part II, 34 IPC and u/Sec.25, 27 of Arms Act .