LAWS(MPH)-2024-3-40

SHAHRUKH KHAN Vs. STATE OF MADHYA PRADESH

Decided On March 15, 2024
Shahrukh Khan Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Case diary is available.

(2.) This first application under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant has been arrested on 2/10/2023 in connection with Crime No.489/2023 registered at Police Station Ashoka Garden, District Bhopal for offence under Ss. 307, 341, 294, 323, 324, 506, 34 of IPC.