SHEELU Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) This is first application under Section 439 of CrPC for grant of bail.

(3.) The applicant has been arrested on 30/4/2020 in connection with Crime No.45/2019 registered at Police Station Ater, District Bhind for offence under Sections 147 , 148 , 149 , 307 , 302 and 294 of the IPC.