BHAGWAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard

(2.) The petitioner has filed this first application u/Sec.439 Cr.P.C ., for grant of bail.

(3.) The petitioner has been arrested on 13/4/2020 by Police Station- Kotwali, District Datia (M.P.) in connection with Crime No.191/2020 registered in relation to the offences punishable u/Ss. 406, 188 and 409 IPC .