RAM PRASAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) This is first bail application filed by the petitioners under Section 439 of the Code of Criminal Procedure.

(3.) T he petitioners are in custody since 20.01.2020, in connection with Crime POR No. 15107/2020 registered at P.S.-Forest Range Officer Forest Circle Kalaakhar Sukhtawa (General), Distt.-Hoshangabad, M.P. for the offence punishable under Sections 5 (1), 15 of Vanopaj Adhiniyam 1969, Section 3, 4, 7, 55, 56, 58, 59, 61, 77 of Jaiv Vividhata Adhiniyam, 2002, Sec 32 of Lok Sampatti Nuksan Niwaran Adhiniyam, 1984.