SANTU Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2020-8-430
HIGH COURT OF MADHYA PRADESH
Decided on August 29,2020

SANTU Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

Mohammed Fahim Anwar,j. - (1.)Heard through Video Conferencing.
Heard.

(2.)Case diary is available with the learned Panel Lawyer.
(3.)This is the fourth bail application filed under Section 439 of the Cr.P.C. for grant of bail to the applicant. The applicant has been arrested in connection with Crime No.496/2018 registered at Police Station Damoh Dehat, District Damoh under Sections 294, 323, 324, 307 and 506/34 of the Indian Penal Code.


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