BHOORA Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) This is the first bail application u/S.439 CrPC filed by the applicant for grant of bail.

(3.) Applicant has been arrested on 3/3/2020 by Police Station Dharnavada District Guna(M.P.) in connection with Crime No.273/2019 registered for offence under Sections 147 , 148 , 149 , 294 , 323 , 324 , 506 of IPC and added Sections 325 and 326 / 34 of IPC.