NAWAB KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through video conferencing

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

(3.) The applicant has been arrested on 8/11/2020 in connection with Crime No.439/2020 registered at Police Station Kotwali, Distt. Datia for offence under Sections 307, 294, 323, 34, 327 of IPC.