LEKHRAJ SINGH GURJAR Vs. STATE OF M.P.
LAWS(MPH)-2020-9-175
HIGH COURT OF MADHYA PRADESH
Decided on September 18,2020

Lekhraj Singh Gurjar Appellant
VERSUS
STATE OF M.P. Respondents

JUDGEMENT

Rajeev Kumar Shrivastava, j. - (1.)Matter is heard through Video Conferencing. I.A. No.15408/2020, an application for urgent hearing and I.A. No.15407/2020, an application for exemption from filing certified copy of the impugned order, are taken up, considered and allowed for the reasons mentioned therein.
(2.)This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.
(3.)Applicant has been arrested on 19/8/2020 in connection with Crime No.81/2020 registered at Police Station Jamner, District Guna for offence under Sections 307, 451, 323, 294, 325, 326, 506 and 34 of IPC.


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