DEVENDRA SINGH CHANDEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The proceeding convened through Video Conferencing.

(2.) Heard with the aid of case diary.

(3.) This is Third bail application filed under section 439 Cr.P.C. Applicant Devendra Singh Chandel was arrested on 06.08.2019 in Crime No.49/2019 registered at Police Station Paraswada, District Balaghat for the offence punishable under Section 354 , 354-D , 469 , 509 & 506 of IPC and Section 67-A of I.T. Act.