DHARAMNATH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) I.A. No. 2793/2022, an application under Sec. 301 (2) of CrPC filed by the complainant, is taken up, considered and allowed for the reasons mentioned therein.

(2.) Shri Gaurav Mishra, Advocate and his associates are permitted to appear on behalf of the complainant to assist the State counsel in the prosecution of this bail application.

(3.) This is first application under Sec. 439 of CrPC for grant of bail. The applicant has been arrested on 07/10/2021 in connection with Crime No.239/2021 registered at Police Station Lateri, District Vidisha for offence under Ss. 294, 323, 324, 302, 506 and 34 of IPC.