LAWS(MPH)-2020-12-62

KHALID QURESHI Vs. STATE OF MADHYA PRADESH

Decided On December 02, 2020
Khalid Qureshi Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

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

(2.) This is the Firs t bail application filed under section 439 Cr.P.C.

(3.) Applicant Khalid Qureshi was arrested on 25.09.2020 in Crime No.455/2020 registered at Police Station Kohefiza, District Bhopal for the offence punishable under Section 489-A, 489-B, 489-C of IPC.