SUKHDIN Vs. STATE OF M P

JUDGEMENT

(1.) HEARD the Counsel for parties and perused the case diary.

(2.) THIS is first bail application under Section 439, Cr. PC. Crime No. 27/2003 is registered against the applicant for committing offences under Sections 212, 216, IPC and Sections 11 and 13 of M. P. D. A. V. P. K. Act.

(3.) IT is alleged that on 14-2-2003 the present applicant has supplied belt of cartridges, food and other domestic articles to the gang of dacoits. Hence, the present criminal case is registered against him. Lower Court rejected the bail application under Section 439, Cr. PC on the ground that since offence under Sections 11 and 13 of M. P. D. A. V. P. K. Act are levied against the applicant, the applicant is not entitled to bail in view of Section 5 (2) of the M. P. D. A. V. P. K. Act.