RAMRAJ BAGHEL Vs. STATE OF M.P.

JUDGEMENT

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

(2.) The petitioner has filed this first application u/S. 439 of Cr.P.C. for grant of bail.

(3.) The petitioner has been arrested on 11/3/2019 by Police Station Civil Lines, District Morena (M.P.) in connection with Crime No. 136/19, registered in relation to the offences punishable u/Ss. 363, 364-A, 120-B, 365 IPC and Sec. 11/13 of the MPDVPK Act.