KU. MANISHA 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 Basai, District Datia in connection with Crime No. 49/2012 registered in relation to the offences punishable u/Ss. 324 and 302 of IPC.

(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.