ABID SHAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) As per the application for grant of bail, this is the first application filed under Sec. 439 Cr.P.C on behalf of the applicant. Applicant is in custody since 6/8/2022 in connection with Crime No.393/2022 registered at Police Station Jhansi Road, Gwalior for the offences punishable under Sec. 392 of IPC and Sec. 11, 13 of the MPDVPK Act. Ms. Rukshana Bano Shah, wife of the petitioner is in tears because of her helplessness as her advocate has not appeared. She prays for indulgence in the matter of grant of bail to the applicant Abid Shah.