LAWS(MPH)-2021-9-107

BIJENDRA SINGH Vs. STATE OF MADHYA PRADESH

Decided On September 30, 2021
BIJENDRA SINGH Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This is first application under Sec. 439 of CrPC for grant of bail. The applicants have been arrested on 03/9/2021 in connection with Crime No.122/2021 registered at Police Station Bijauli, District Gwalior for offence under Ss. 294, 323, 324,326, 506 and 34 of IPC.