RAMJI SHRIVAS Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) The applicant has filed this first application u/S.439, Cr.P.C . for grant of bail.

(3.) Applicant has been arrested on 11.07.2020 by Police Station Agra, District Sheopur (M.P.) in connection with Crime No.32/2020 registered for offence under Sections 323 , 294 , 506 of IPC added Sections 324 and 326 of IPC.