SONU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant has been arrested by Police Station Dehat Ashoknagar, District Ashoknagar in Connection with Crime No.318/2022 registered for the offence punishable under Ss. 376, 354 and 506 of IPC.

(3.) Heard learned counsel for the rival parties and perused the case diary available on record.