LAWS(MPH)-2021-10-81

ANKIT DANDOTIYA Vs. STATE OF MADHYA PRADESH

Decided On October 04, 2021
Ankit Dandotiya Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) The applicant has filed this first application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 13/7/2021 by Police Station Maharajpura, Distt. Gwalior (M.P.) in connection with Crime No.433/2021 registered for the offence under Ss. 376, 506 and 312 of the IPC.