LAWS(MPH)-2020-5-309

HEMANT JATAV Vs. STATE OF M.P.

Decided On May 22, 2020
Hemant Jatav Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) This is the first bail application u/S.439 CrPC filed by the applicant for grant of bail.

(3.) Applicant has been arrested on 11/6/2019 by Police Station Thatipur District Gwalior(M.P.) in connection with Crime No.165/2019 registered for offence under Sections 457 & 380 of IPC.