LAWS(MPH)-2021-12-40

ANIL KEWAT Vs. STATE OF M.P.

Decided On December 04, 2021
Anil Kewat Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 17/11/2021 by Police Station Basai, District Datia in connection with Crime No.134/2021 registered for offence punishable under Ss. 324, 323, 294, 506, 34, 326 of IPC.