RAJESH Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2020-6-857
HIGH COURT OF MADHYA PRADESH
Decided on June 16,2020

RAJESH Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

- (1.)This petition is heard by through conferencing.
(2.)This is first bail application filed on behalf of the applicant under Section 439 of the Cr.P.C.
(3.)The applicant is in custody since 17.12.2019 in connection with Crime 445/2019, registered at Police Station Kotwali Anuppur District Anuppur (M.P.), for the offence punishable under Sections 307 , 313 , 366-A , 376(2)(n) of IPC.


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