RAMKUMAR @ RAMU Vs. STATE OF M P

JUDGEMENT

(1.) Heard .

(2.) This is the first application for regular bail under Section 439 of the Cr.P.C. filed on behalf of the applicant.

(3.) The applicant is in custody since 28.06.2014 in connection with Crime No. 76/2014 registered at Police Station Belgada district Gwalior for the offence punishable under Sections 302, 451, 294, 506 and 34 of IPC.