LAWS(MPH)-2020-7-39

ANIL Vs. STATE OF MP

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

JUDGEMENT

(1.) Case diary is available.

(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 24.5.2020 in connection with Crime No.47/2020 registered at Police Station Devgarh, District Morena for offence under Sections 457 , 380 , 382 of IPC.