KRISHNA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first regular bail application filed by the applicant - Krishna @ Krishnakant S/o Hari Verma under Sec. 439 of Code of Criminal Procedure, 1973 for grant of bail in connection with Crime No.51/2022 registered at Police-Station - Barwah, District - Khargone (MP) for the offence punishable under Sec. 379 of Indian Penal Code, 1860 and under Sec. 53(1) (5) of MP Minor Minerals Rules 1996 and under Sec. 146/196 of Motor Vehicles Act, 1988 and the applicant is in custody since 9/2/2022.