PRAKASH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) I.A. No.5692/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(2.) Matter is heard through video conferencing. The applicant has filed this first application u/S.439, Cr.P.C. for grant of bail.

(3.) Applicant has been arrested on 12.05.2020 by Police Station Vijaypur, District Sheopur (M.P.) in connection with Crime No.64/2020 registered for offence under Sections 324, 323, 294, 506 and 326 of IPC.