RAM JEEVAN MEENA 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 (wrongly mentioned as Third application u/S. 439 Cr.P.C.).

(3.) The petitioner has been arrested on 15/5/2019 by Police Station Kumbhraj, District Guna (M.P.) in connection with Crime No. 33/2019 registered in relation to the offences punishable u/S. 382 IPC.