OM PRAKASH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) The applicant has filed this first application u/S. 439, Cr.P.C. for grant of bail.

(3.) The applicant has been arrested on 4/5/2022 by Police Station Gurh, District Rewa (M.P.) in connection with Crime No.48/2022 registered in relation to the offences punishable under Ss. 302, 307, 498-A read with Sec. 34 of IPC.