LAWS(MPH)-2019-1-178

KAMAL SINGH Vs. STATE OF M.P.

Decided On January 11, 2019
KAMAL SINGH Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

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

(2.) This is 1st bail application u/S. 439 of Cr.P.C. filed by the petitioners for grant of bail.

(3.) Petitioners have been arrested on 21/12/18 by Police Station Aron District Guna (M.P.) in connection with Crime No. 380/2018 registered in relation to the offences punishable u/Ss. 365 and 323/34 of IPC.