RINKAL RAJA PARMAR 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 25.01.2020 by Police Station- Kotwali, District, Datia (M.P.), in connection with Crime No. 637/19 registered in relation to the offence punishable u/Ss. 341, 506, 382, 323, 294, 149, 148, 147, 392 IPC and Sec. 11/13 of the MPDVPK Act.