RAM KUMAR SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Heard.

(2.) Perused the case diary.

(3.) This is first application under Section 439 of Cr. P. C. for grant of bail to the applicant, as he has been arrested on 11.03.2016 in connection of Crime No.06/2016, registered at Police Station Crime Branch, Bhopal for commission of offences punishable under Sections 420, 406 and 34 of IPC.