LAWS(MPH)-2020-6-95

ANIL SHARMA Vs. STATE OF M.P.

Decided On June 18, 2020
ANIL SHARMA Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) he proceeding convened through video conferencing.

(2.) Heard. Case diary perused.

(3.) This is first bail application under Section 439 of Cr.P.C. Applicant Anil Sharma has been arrested on 12/5/2020 in Crime No.426/2019 registered at Police Station, Gopalganj, Distt. Sagar (MP), for the offence punishable under Sections 376 and 506 of the IPC.