D.S. SENGAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally, through video conferencing.

(2.) This first application under Section 439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant is in jail from 17-02-2020 in Crime No. 469/2016 registered at Police Station Jaura Distt. Morena for offence under Section 305 of I.P.C.