ASHARAM SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing. I.A.No.15050/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(2.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(3.) Applicant has been arrested on 11.08.2020 by Police Station Bagchini, District Morena (M.P.) in connection with Crime No.196/2019 registered for offence under Sections 294, 323, 324, 506 and 34 of IPC and added Section 326 of IPC.