LAWS(MPH)-2022-1-241

JITENDRA Vs. STATE OF MADHYA PRADESH STATION

Decided On January 31, 2022
JITENDRA Appellant
V/S
State Of Madhya Pradesh Station Respondents

JUDGEMENT

(1.) This is first application of the applicant under Sec. 439 of Cr.P.C. for grant of bail in connection with Crime No.460/2021 registered at Police Station Dalauda District Mandsaur for the offences under Ss. 306,384,34 of IPC and Sec. 3/4 of the M.P. Debtors Protection Act, 1937.