RAVI SHRIVAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) Perused the case diary.

(3.) This is first bail application under section 439 of Cr.P.C. The applicant has been arrested in connection with Istgasha No.31/2016 under Section 41 (1)4 -102 of Cr.P.C registered at Police Station Mihona, District Bhind (M.P.) for the offence punishable under Sections under Section 379 of IPC and Section 25/27 of Arms Act.