LAWS(MPH)-2022-2-65

GOVIND Vs. STATE OF MADHYA PRADESH

Decided On February 01, 2022
GOVIND Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This is first application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant in connection with Crime No.455/2021 registered at Police Station Kantafod, Dewas (M.P.) under Ss. 363, 366 of the IPC.