AKASH RANA Vs. STATE OF M.P.

JUDGEMENT

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

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

(3.) The petitioner has been been arrested on 19/03/2020 by Police Station Morar, District Gwalior (M.P.) in connection with Crime No.196/2020 registered in relation to the offences punishable u/Ss.307/34 of IPC .