PANKAJ 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 been arrested by Police Station Nateran, District Vidisha (M.P.) in connection with Crime No.195/2020 registered in relation to the offences punishable u/Ss.363,366,368,344,376(2)(n) r/w Sec. 34 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. Petitioner is alleged with kidnapping and rape along with other offences and is in custody since 29.11.2019. After investigation, charge sheet has been filed.