BRIJBIHARI @ GHASSI KURMI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard. This is second bail application u/S.439 CrPC filed by the petitioner for grant of bail after rejection of earlier one which was dismissed on merits vide order dated 18.01.2019 in M.Cr.C. No.1425/2019 with liberty to come again on examination of main PWs or if the trial gets further delayed, whichever is earlier.

(2.) The petitioner has been arrested on 8/10/2018 by Police Station Unnav, District Datia (M.P.) in connection with Crime No. 172/18, registered in relation to the offences punishable u/Ss. 302, 307, 341, 34, 120 B of IPC and Sec. 25/27 of the Arms Act.

(3.) Learned Public Prosecutor 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.