LAWS(MPH)-2021-10-63

AKSHAY Vs. STATE OF MADHYA PRADESH

Decided On October 08, 2021
Akshay Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This is second application under Sec. 439 of Cr.P.C. for grant of bail . Applicant - Akshay S/o Suresh Danal is implicated in Crime No.591/2018 registered at Police Station Rajendra Nagar, District Indore for the offence punishable under Ss. 376 and 506 of IPC along with 25 of the Arms Act.