MAHENDRA RAJPUT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) This is first bail application filed by the petitioner under Section 439 of the Code of Criminal Procedure.

(3.) The petitioner is in custody since 11.02.2020, in connection with Crime No.62/2020 registered at P.S.-Dehat Hoshangabad, Distt.-Hoshangabad, (M.P.) for the offence punishable under Section 354 , 354(B) & 506 of IPC.