AVTAR SINGH 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 03.10.2020 in connection with Crime No.543/2020 registered at Police Station Dehat, Distt. Ashok Nagar for offence under Sections 376(2)(n), 363, 323, 506, 34 of IPC.