PAPPU KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through Video Conferencing.

(2.) This is first bail application u/S. 439 Cr.P.C. filed by the applicant for grant of bail.

(3.) Applicant has been arrested on 20.04.2020 by Police Station Sironj, District Vidisha (M.P.) in connection with Crime No. 166/2020 registered in relation to the offence punishable u/Ss. 302, 323, 294/34 of IPC.