JAYSHREE Vs. STATE OF MP

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is fourth application under Section 439 of Cr.P.C. for grant of bail. Applicant Jayshree W/o Shirish Soni is implicated in Crime No.46/2018 registered at Police Station Lasudiya, District Indore for the offence punishable under Sections 365, 120-B, 506/34, 386, 384, 343, 342 and 364-A of IPC and she is in custody since 20.12.2018.

(3.) Report had been called for as to whether there are any arrangements regarding keeping Covid-19 patients from other patients or not.