RAVISH SOOD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Ms. Anchan Paney, counsel for the applicant.

(2.) Shri Pramod Saxena, Government Advocate for the respondent-State. Heard.

(3.) This first application under Sec. 439 of the Code of Criminal Procedure has been filed on behalf of the applicant for grant of bail in connection with Crime No.67/2022 registered at Police Station Adhartal, District Jabalpur for the offence punishable under Ss. 302, 307, 294, 506, 147, 148, 149, 323, 324 and 34 of I.P.C of IPC.