LAWS(MPH)-2020-7-140

SURAJ Vs. STATE OF MP

Decided On July 06, 2020
SURAJ Appellant
V/S
STATE OF MP Respondents

JUDGEMENT

(1.) I.A. No.6978/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

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

(3.) Applicant has been arrested on 07.02.2020 by Police Station Piprai, Distt. Ashoknagar (M.P.), in connection with Crime No.24/2020 registered for offence under Sections 376(2)(n) and 506 of IPC.