RAJA GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The applicant has filed this third application under Section 439 of the Cr.P.C. for grant of bail.

(3.) The applicant has been arrested by Police Station Antri, District Gwalior in connection with Crime No.78/2019 registered in relation to the offence punishable under Sections 148,149,302 and 120-B of IPC and Sec. 25/27 of Arms Act.