MUSTKEEN KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent, heard finally.

(2.) Case diary is available.

(3.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant as he has been arrested on 24/4/2023 in connection with Crime No.115/2023 registered at Police Station Gormi, District Bhind for the offence punishable under Ss. 399, 400, 402 of IPC and Sec. 11/13 of MPDVPK Act and Sec. 25 (1-B) A, 25, 27 of Arms Act.