ATUL KUMAR SHARMA Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2022-1-115
HIGH COURT OF MADHYA PRADESH
Decided on January 06,2022

ATUL KUMAR SHARMA Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

DEEPAK KUMAR AGARWAL, J. - (1.)Heard on I.A.No.34088/2021, an application filed under Sec. 301(2) of Cr.P.C. for assisting the Public Prosecution.
Considered and allowed. Shri Palendra Singh Dangi is permitted to assist the prosecution.

Case diary is perused.

(2.)This is the first bail application u/S.439 of Cr.P.C filed by the applicant for grant of bail.
(3.)The applicant was arrested on 1/12/2021 in connection with Crime No.954/2021 by Police Station City Kotwali, District Morena (MP) for the offence punishable under Ss. 307, 294/34 of IPC.


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