PAWAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is perused.

(2.) Learned counsel for the rival parties are heard. The applicant has filed this first application u/S. 439 of Cr.P.C. for grant of bail.

(3.) The applicant has been arrested on 06.07.2019 by Police Station Dharnavada, District Guna (M.P.) in connection with Crime No.214/2018, registered in relation to the offences punishable u/Ss. 307, 294, 147, 148, 149, 326 and 336 of IPC.