GYANU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard.

(2.) Perused the case diary / challan papers.

(3.) This FIRST application under Sec. 439 of Criminal Procedure Code, 1973 (herein after referred to as the Code) has been filed on behalf of the applicant for grant of bail, as he has been arrested in connection with Crime No.1870/2022 registered at Police Station Lasudiya, Indore District Indore (MP) for offence punishable under Ss. 307, 323, 324, 294 and 506 read with Sec. 34 of the Indian Penal Code, 1860 (IPC).