NAKUL KUSHWAH 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 arrested on 29.02.2020 by Police Station- Janakganj, District, Gwalior (M.P.), in connection with Crime No.74/2020, registered in relation to the offence punishable u/S 306 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.