LAWS(MPH)-2020-6-946

HARISHCHAND Vs. STATE OF M.P.

Decided On June 02, 2020
HARISHCHAND Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(3.) Applicant has been arrested on 16/3/2020 by Police Station Mahua District Morena (M.P.) in connection with Crime No.7/2020 registered for offence under Sections 324 , 323 , 294 , 506 , 34 , 325 and 326 of IPC.