RAMESH JADOUN Vs. STATE OF M P

JUDGEMENT

(1.) CASE Diary is perused.

(2.) LEARNED counsel for the rival parties are heard. I.A. No. 6332/2012 an application for early hearing.

(3.) LEARNED Public Prosecutor for respondent/ State has opposed the bail application and prays for its rejection by contending that on the basis of the allegation and the material available on record, no case for grant of bail is made out.