SHUBHAM DUBEY PRASHANT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available with learned Panel Lawyer.

(2.) Heard.

(3.) This first application has been filed by the applicant under Section 439 of the Code of Criminal Procedure for grant of bail. T h e applicant is in custody in connection with Crime No.444/19 registered at Police Station Kotwali District Sagar for the offence punishable under Sections 380 , 376 , 376(2)(n) , 384 and 450 of the Indian Penal Code.