RAHUL KORI Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first application under section 439 of the Cr.P.C. for grant of bail.

(2.) The applicant has been arrested by Police Station Dabra, District Gwalior, in connection with Crime No.191/19 registered in relation to the offence punishable under section 436 of the IPC.

(3.) Allegations against the applicant, in short, are that he caused fire in the room of complainant due to which certain clothes, plastic chairs and other house hold items got destroyed.