NARENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) This is first application under Section 439 of CrPC for grant of bail.

(3.) The applicant has been arrested on 18/7/2020 in connection with Crime No.561/2020 registered at Police Station Kotwali, District Guna for offence under Sections 399, 400, 402 of the IPC and Sections 25 (1-B) and 25/27 of Arms Act.