LAWS(MPH)-2017-7-28

TAKDEER SINGH Vs. STATE OF MADHYA PRADESH

Decided On July 14, 2017
Takdeer Singh Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Case diary is available.

(2.) This is an application filed under Section 439 of Cr.P.C. for grant of bail.

(3.) The applicant has been arrested on 16.12.2016 in connection with Crime No.37/2016 registered by Police Station Crime Branch, Gwalior, District Gwalior, for offence punishable under Section 25/27 of Arms Act.