VIDYABAI 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 Cr.P.C. for grant of bail.

(3.) The petitioner has been arrested on 13/02/2020 by Police Station Mayapur, District, Shivpuri (M.P.) in connection with Crime No.29/2020 registered in relation to the offences punishable u/Ss. 307, 323, 294, 435, 147, 148, 149, 302 of IPC