KULDEEP SINGH Vs. 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 application under section 439 of the Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Ambah, District Morena, in connection with Crime No.198/2019 registered in relation to the offences punishable under Sections 25 and 27 of the Arms Act.