LAIYARAM Vs. STATE OF M.P.

JUDGEMENT

(1.) This first application under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 3/9/2021 in connection with Crime No.168/2020 registered at Police Station Utila, District Gwalior for offence under Ss. 365, 323, 294, 307, 34 of IPC, under Sec. 11/13 of MPDVPK Act and under Sec. 25, 30 of the Arms Act.

(3.) It is submitted by the counsel for the applicant that the applicant is seriously ill and he is not getting proper treatment.