DHARMENDRA JATAV Vs. STATE OF M.P

JUDGEMENT

(1.) Learned counsel for the rival parties are heard. The petitioner has filed this first application u/S.439 Cr.P.C . for grant of bail.

(2.) The petitioner has been been arrested on 02/02/2020 by Police Station Kolaras, District Shivpuri (M.P.) in connection with Crime No.43/2020 registered in relation to the offences punishable u/Ss.294, 307 of IPC .

(3.) Learned counsel for State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.