LAWS(MPH)-2020-6-34

HEERALAL Vs. STATE OF M.P.

Decided On June 16, 2020
HEERALAL Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

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

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

(3.) Petitioner has been arrested on 16.12.2019 by Police Station Civil Lines, District Vidisha (M.P.) in connection with Crime No.59/2019 registered in relation to the offences punishable u/S.379 of IPC .