AKSHAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) Applicant has been arrested on 24/8/2022 by Police Station, Sironj, District Vidisha (MP), in connection with Crime No.365/22 for the offence punishable under Ss. 458 and 382 of IPC and later Sec. 394,395 and 323 of IPC has been added by the Court below on application of prosecution U/s 323 of Cr.P.C. and committed the case for Session's trial.

(3.) After investigation, charge-sheet has been admitted.