DEEPU JATAV Vs. STATE OF M.P.

JUDGEMENT

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

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

(3.) Applicant has been arrested on 07/10/2018 by Police Station Cantt, Guna, District Guna (M.P.) in connection with Crime No.663/2018 registered in relation to the offences punishable u/Ss.363, 364, 302, 201 of IPC .