GUDDU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) This is first bail application filed by the applicants under Section 439 of the Code of Criminal Procedure.

(3.) The applicant is in custody since 26.5.2020, in connection with Crime No.278/2019 registered at Police Station Gramin Navegaon, Balaghat, District Balaghat (M.P.) for the offence punishable under Sections 379 , 413 , 109 of IPC and Sections 51 , 77 / 177 of Motor Vehicles Act.