SHIVAM PATHAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary /challan papers.

(2.) This is a First application under Sec. 439 of Criminal Procedure Code, 1973, as the applicant is implicated in connection with Crime No.358/2022 registered at Police Station Nemawar, District Dewas (MP) for offence punishable under Ss. 376(2)(n), 506, 201 of the IPC.

(3.) The applicant is in custody since 3/11/2022.