MEHARBAN BANJARA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(3.) The applicant was arrested on 14/7/2022 by Police Station Raghunathpura, District - Sheopur (M.P.) in connection with Crime No.79/2022 for the offence punishable under Ss. 308, 302 and 34 of IPC.