LAWS(MPH)-2021-12-37

KAMLESH Vs. STATE OF M.P.

Decided On December 04, 2021
KAMLESH Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Applicants have filed this second bail application under Sec. 439 of the Code of Criminal Procedure, 1973. They are in Jail since 27/9/2021 in connection with Crime No.227/21 registered at P.S. - A. Badodiya (Avantipur), District Shajapur (M.P.) for commission of offence punishable under Sec. 294, 331, 365, 506, 34, 323, 325, 307, 147, 148, 149 of IPC.