RAMLAKHAN Vs. STATE OF MP

JUDGEMENT

(1.) Heard finally through Video Conferencing. Case diary is available.

(2.) This first application under Section 439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicants Ramlakhan and Shivraj have been arrested on 12-2-2020 in connection with Crime No.93/2020 registered at Police Station Devgarh, Joura Distt. Morena for offence under Sections 5 , 25 (1-a), 25, 27 of Arms Act .