LAWS(MPH)-2021-10-39

SATENDRA SINGH Vs. STATE OF MADHYA PRADESH

Decided On October 01, 2021
SATENDRA SINGH Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This is fifth application under Sec. 439 of CrPC for grant of bail. The applicant has been arrested on 30/8/2019 in connection with Crime No.175/2019 registered at Police Station Porsa, District Morena for offence under Ss. 307, 34, 302, 325, 342 and 294 of IPC and Sec. 25/27 of Arms Act.