GOTILAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) Case diary is perused.

(3.) This is the first application under section 439 Cr.P.C., The applicant is in custody since 03/03/2016 in connection with crime No.231/2015 registered at Police Station Mungawali, District Ashok Nagar for the offence punishable under sections 302 and 201 IPC.