RAMNARAYAN BAIS Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) Case diary is available with the learned Panel Lawyer. This i s the first bail application filed under Section 439 of the Cr.P.C. for grant of bail to the applicants.

(3.) The applicants have been arrested in connection with Crime No.490/2019 registered at Police Station Bargawan, District Singrauli (MP), for the offence punishable under Sections 294, 323, 506, 326/34 of the Indian Penal Code.