SUKHCHAIN SHRIPAL Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2020-5-611
HIGH COURT OF MADHYA PRADESH
Decided on
May 06,2020
Sukhchain Shripal
Appellant
VERSUS
STATE OF MADHYA PRADESH
Respondents
JUDGEMENT
RAJENDRA KUMAR SRIVASTAVA,J. -
(1.)Matter is heard through video conferencing.
(2.)This is first bail application filed by the petitioners under Section 439 of the Code of Criminal Procedure.
(3.)The petitioners are in custody since 12.04.2020, in connection with Crime No. 155/2020 registered at P.S.-Barela, Distt.-Jabalpur (M.P.) for the offence punishable under Sections 186 , 188 , 353 , 332 , 506 , 369 , 270 , 294 , 34 of IPC.
(2.)This is first bail application filed by the petitioners under Section 439 of the Code of Criminal Procedure.
(3.)The petitioners are in custody since 12.04.2020, in connection with Crime No. 155/2020 registered at P.S.-Barela, Distt.-Jabalpur (M.P.) for the offence punishable under Sections 186 , 188 , 353 , 332 , 506 , 369 , 270 , 294 , 34 of IPC.
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