KISHBAR KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Case diary is available.

(2.) This is sixth application under section 439 of CrPC, 1973 for grant of bail.

(3.) The applicant has been arrested on 13.11.2016 in connection with Crime No.839/2016 registered by Police Station City Kotwali, District Vidisha for offence punishable under Sections 294, 147, 148, 149, 302 of IPC.