ARKAM NOMANI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard. This is third repeat application u/S. 439 of the Cr.P.C. filed by petitioner for grant of bail after rejection of first application which was dismissed on merits on 8/5/2018 passed in M.Cr.C. No.7420/2018 with liberty to revive after the evidence of the witnesses Mansoor and Sarfraz or if the trial gets delayed whichever is earlier and second application was dismissed as withdrawn on 3/12/2018 in M.Cr.C. No.36360/2018.

(2.) The petitioner has been arrested on 27/3/2021 by Police Station Kotma, Disrict Anuppur(M.P.) in connection with crime No.34/2017 registered in relation to the offence punishable under Ss. 450, 302, 363, 364 of IPC and Sec. 25B of the Arms Act.

(3.) Learned counsel 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.