VIDYUT MANDAL Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2017-7-55
HIGH COURT OF MADHYA PRADESH
Decided on
July 31,2017
Vidyut Mandal
Appellant
VERSUS
STATE OF MADHYA PRADESH
Respondents
JUDGEMENT
H.P.SINGH, J. -
(1.)Heard.
(2.)This is first bail application filed on behalf of the applicants under Section 439 of the Code of Criminal Procedure.
(3.)The applicants are in custody since 23.04.2017, in Connection with Crime No.116/2017 registered at Police Station Jaisingh Nagar, District Shahdol (M.P.) for the offence punishable under Sections 8/20 of N.D.P.S., Act and Section 420/34 of IPC.
(2.)This is first bail application filed on behalf of the applicants under Section 439 of the Code of Criminal Procedure.
(3.)The applicants are in custody since 23.04.2017, in Connection with Crime No.116/2017 registered at Police Station Jaisingh Nagar, District Shahdol (M.P.) for the offence punishable under Sections 8/20 of N.D.P.S., Act and Section 420/34 of IPC.
Copyright © Regent Computronics Pvt.Ltd.