LAWS(MPH)-2022-5-53

AJAY Vs. STATE OF MADHYA PRADESH

Decided On May 12, 2022
AJAY Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This first application under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 22/2/2022 in connection with Crime No.60/2022 registered at Police Station Porsa, District Morena for offence under Ss. 376, 506(2) of IPC.