LAXMAN GURJAR Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the application under Section 438 Cr.P.C. for grant of anticipatory bail. Applicant apprehends his arrest in connection with Crime No. 163/ 2010 registered under Sections 302 and 201/34 of IPC at police-station-Narsingh-Garh district Rajgarh (MP).

(2.) Learned counsel for the applicant submitted that the applicant has been falsely implicated in this case. There is no direct evidence in this case. It is only alleged that he was last seen together on 09.05.2010 and dead body was recovered on 11.05.2010. Therefore, no prima facie case against this applicant is made out. The trial would take considerable time for its conclusion. Therefore, he prays for grant of anticipatory bail.

(3.) Learned Government Advocate appearing for respondent/ State has opposed the prayer for bail.