PRAKASH AHIRWAR Vs. STATE OF M P

JUDGEMENT

(1.) LEARNED counsel for the rival parties are heard. The applicant has filed this third application u/S 439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station City Kotwali, District Vidisha in connection with Crime No.211/2011 registered in relation to the offences punishable u/Ss. 302/34, 120-B of IPC and S. 205/27 of Arms Act.

(2.) 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.

(3.) THIS order will remain operative subject to compliance of the following conditions by the applicant :-