JAFARUDDIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) The applicants have filed this first bail application under section 439 of the Cr.P.C. for grant of bail.

(3.) The applicants are in custody since 06.09.2020 in connection with Crime No.555/2020 registered at Police Station Aastha, District Sehore (M.P.) for the offences punishable under Sections 399 and 402 of IPC.