MANSHARAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused case diary / challan papers.

(2.) This first application under Section 439 of Criminal Procedure Code, 1973 has been filed by applicant, who is implicated in connection with Crime No.95/2020 registered at Police Station Gogawa, District Khargone (MP) for offence punishable under Sections 376 (2), 366, 342 and 506 of the Indian Penal Code , 1860.

(3.) The applicant is in custody since 27.04.2020.