PANKAJ SINGH CHAUHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on the bail application.

(2.) PERUSED the case diary.

(3.) THE applicant has been arrested in Crime No. 218/2014 registered at Police Station, Hazira, District Gwalior (M.P.), for the offence punishable under Sections 365, 376(d), 394 and 323 of IPC, Section 3(1)(xii) of SC/ST (Prevention of Atrocities) Act, 11/13 of MPDVPK Act and 25/27 of Arms Act.