MANOJ 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 29/03./2016 in connection with crime No.313/2014 registered at Police Station City Kotwali, Bhind for the offence punishable under sections 379 IPC and 14/196 & 39/182 of the Motor Vehicles Act.