SHAKTI KESHIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) Case dairy is available.

(2.) This third application under Section 439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant has been arrested on 2.3.2020 in connection with Crime No.298/2019 registered at Police Station Purani Chhavni, District Gwalior for offence under Section 392 of IPC and under Sections 11, 13 of MPDVPK Act and under Sections 25 , 27 of the Arms Act.