SURESH KUMAR NAMDEV Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2020-9-72
HIGH COURT OF MADHYA PRADESH
Decided on
September 11,2020
Suresh Kumar Namdev
Appellant
VERSUS
STATE OF MADHYA PRADESH
Respondents
JUDGEMENT
-
(1.)Heard.
(2.)Case diary is available with the Panel Lawyer.
(3.)This is first application filed under Section 439 of Cr.P. C. for grant of bail to the applicant, as he has been arrested in connection with Crime No.65/2020, registered at Police Station Garha, Jabalpur for commission of offence punishable under Sections 420, 467, 468 and 471 of IPC.
(2.)Case diary is available with the Panel Lawyer.
(3.)This is first application filed under Section 439 of Cr.P. C. for grant of bail to the applicant, as he has been arrested in connection with Crime No.65/2020, registered at Police Station Garha, Jabalpur for commission of offence punishable under Sections 420, 467, 468 and 471 of IPC.
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