LAWS(MPH)-2019-9-124

SHISHUPAL MEENA Vs. STATE OF M.P.

Decided On September 11, 2019
Shishupal Meena Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

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

(2.) This is first bail application u/S. 439 of Cr.P.C. filed by the applicant for grant of bail.

(3.) Applicants have been arrested on 09.07.2019 by Police Station Raghogarh, District Guna in connection with Crime No. 220/2019 registered in relation to the offences punishable u/Ss.307, 323, 324, 294, 34 of IPC.