UDHAM SINGH Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case Diary is perused.

(2.) Learned counsel for the rival parties are heard.

(3.) The applicant has filed this first application u/S 439, Cr.P.C . for grant of bail. The applicant has been arrested by Police Station Jamner, District Guna in connection with Crime No. 271/2011 registered in relation to the offences punishable u/S. 452, 294, 323, 342, 506, 34 of IPC and Section 3(1) (x) of SC/ST (Prevention of Atrocities) Act.