PRAKASH TALREJA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA Nos. 4422/2016 and 4419/2016. After due consideration both applications are allowed. Case diary is available.

(2.) This is first bail application filed by the applicant under section 439 of the Code of Criminal Procedure for grant of bail.

(3.) The accused/applicant is arrested by the Police Station Juni Indore District Indore in Crime No.73/2016 under sections 323,294,384,389,34,109, 120 -B and 201 of the IPC and under Section ¾ of the M.P. Protection of Debtors Act.