LAWS(MPH)-2022-2-79

HARPEET SING Vs. STATE OF M. P.

Decided On February 02, 2022
Harpeet Sing Appellant
V/S
STATE OF M. P. Respondents

JUDGEMENT

(1.) This is first application filed under sec. 439 of Cr.P.C. for grant of bail to the applicant, as he has been arrested on 5/1/2022 in connection with Crime No.487/2021 registered at Police Station Rajpur District Barwani for commission of offence punishable under Ss. 420,406/34 of IPC.