BRAJENDRA JATAV 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 bail application u/S 439, Cr.P.C . for grant of bail. The applicant has been arrested by Police Station Bhonti, District Shivpuri in connection with Crime No. 142/2017 registered in relation to the offences punishable u/S. 392/34 of IPC and section 11/13 of MPDVPK Act.