SANTOSH YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) CASE Diary is perused. Learned Counsel for the rival parties are heard.

(2.) Applicant apprehends arrest in connection with offences punishable under sections 307, 294, 323, 506B, 34 of IPC and section 25, 27 of Arms Act registered as Crime No. 95/2012 at Police Station Goraghat, District Datia.

(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 anticipatory bail is made out.