BRAJKISHORE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) The applicant was arrested on 15/2/2023 in connection with Crime No.64/2023 registered by Police Station Thathipur, District Gwalior (M.P.) for the offences punishable under Ss. 307, 336 and 354(D) of IPC.

(3.) Allegation against the present applicant is that he tried to commit murder of complainant - Avinash by firing at him.