AMAR SINGH Vs. STATE OF MP

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 Madhoganj., District Gwalior in connection with Crime No. 79/2018 registered in relation to the offences punishable u/S. 420, 467, 468, 471, 201 of IPC .