GAURAV TOMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is perused.

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

(3.) The applicant has been arrested on 10.02.2021 by Police Station Ambah, District Morena (M.P.), in connection with Crime No.130/2021 registered in relation to the offence punishable under Sections 269, 272, 273, 420 of IPC.