RANJANA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

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

(3.) The applicant has been arrested by Police Station Lodhikheda, District Chhindwara in connection with Crime No.188/2020 registered in relation to the offences punishable under Sections 306, 323, 34 of IPC.