SANJAY SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally. Perused the case diary.

(2.) This is first application on behalf of the applicant for regular bail under Section 439 of Cr.P.C.

(3.) The applicant is in custody since 16.4.2016 in connection with Crime No.330/2016 registered at Police Station Budhar, District Shahdol (M.P.) for the offences punishable under Sections 307 read with Section 34 of IPC.