DEVENDRA KUMAR BALMIKI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard. This is first bail application u/S. 439 CrPC filed by the petitioner for grant of bail.

(2.) Petitioner has been arrested on 04.03.2020 by Police Station Thatipur, District Gwalior (M.P.) in connection with Crime No.27/2020 registered in relation to the offences punishable u/Ss.420, 467, 468, 471 and 120-B of IPC .

(3.) Learned Panel Lawyer for the 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.