SONU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is applicant's first bail application under Sec. 439 of Criminal Procedure Code, 1973 as he is in custody since 20/10/2023 in connection with Crime No.898/2022 registered at Police Station - City Kotwali, Morena (MP) for the offence punishable under Ss. 307, 393, 34 of IPC added Sec. 120-B of IPC and Sec. 11, 13 of MPDVPK Act and Sec. 25, 27 of the Arms Act as well as Sec. 146/196, 3/181, 39/192 of Motor Vehicle Act.

(3.) The allegation against the applicant is that he was involved in the aforesaid crime of Dacoity.