LAWS(MPH)-2022-2-67

RAJ Vs. STATE OF MADHYA PRADESH STATION

Decided On February 01, 2022
RAJ Appellant
V/S
State Of Madhya Pradesh Station 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.359/2019 registered at Police Station Sendhwa, Barwani (M.P.) under Ss. 366, 376(1), 376(2) (n) of the IPC.