CHOTU 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 petitioners for grant of bail.

(2.) Petitioner has been arrested on 07.02.2020 by Police Station - Station Road, District Morena (M.P.) in connection with Crime No.114/2019 registered in relation to the offences punishable u/Ss.307, 427, 147, 148, 149 of IPC and 25/27 of Arms Act .

(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.