DHARMENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . Case Diary is perused.

(2.) The applicant has filed this second application u/S 439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Lahar, District Bhind in connection with Crime No.115/2011 registered in relation to the offences punishable u/Ss. 307, 498A, 34, 120B, 304B, 302 of I.P.C. and Section 3/4 of Dowry Prohibition 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.