SUNIL Vs. STATE OF M.P.

JUDGEMENT

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

(2.) The applicant has filed this first application u/S 439, Cr. P.C. for grant of bail. The applicant has been arrested by Police Station Kotwali, District Morena in connection with Crime No. 568/2012 registered in relation to the offences punishable u/Ss. 386, 294, 506B, 34 120B of IPC and Section 11/13 MPDVPK 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.