SANDEEP DOHRE Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) I.A. No.10888/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(3.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 17/07/2020 by Police Station Lahar Distt. Bhind (M.P.) in connection with Crime No.246/2018 registered for offence under Section 394 of IPC and Sections 11/13 of MPDVPK Act.