RAJENDRA SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) I.A. No. 7265/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(2.) This is first application under Section 439 of CrPC for grant of bail.

(3.) The applicant has been arrested on 23/6/2020 in connection with Crime No.145/2020 registered at Police Station Hazira, District Gwalior for offences punishable under Sections 366 , 376 ,506 , 345 and 34 of the IPC.