DASU BANJARA Vs. STATE OF M.P.

JUDGEMENT

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

(2.) The petitioners have been been arrested on 17/01/2020 by Police Station Lateri, District Vidisha (M.P.) in connection with Crime No.07/2020 registered in relation to the offences punishable u/Ss.302, 34 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.