PAWAN YADAV Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2022-6-21
HIGH COURT OF MADHYA PRADESH
Decided on
June 21,2022
PAWAN YADAV
Appellant
VERSUS
STATE OF MADHYA PRADESH
Respondents
JUDGEMENT
GURPAL SINGH AHLUWALIA, J. -
(1.)Case diary is available.
(2.)This first application under Sec. 439 of Cr.P.C. has been filed for grant of bail.
(3.)The applicant has been arrested on 11/9/2022 in connection with Crime No.386/2021 registered at Police Station Kolaras, District Shivpuri for offence under Ss. 409, 420, 467, 468, 471, 120-B of IPC and under Ss. 13(1) (A), 13(1)(B), 13(2) of Prevention of Corruption Act.
(2.)This first application under Sec. 439 of Cr.P.C. has been filed for grant of bail.
(3.)The applicant has been arrested on 11/9/2022 in connection with Crime No.386/2021 registered at Police Station Kolaras, District Shivpuri for offence under Ss. 409, 420, 467, 468, 471, 120-B of IPC and under Ss. 13(1) (A), 13(1)(B), 13(2) of Prevention of Corruption Act.
Copyright © Regent Computronics Pvt.Ltd.