RAJENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) SHRI S.M. Sanyal, learned counsel for the applicant.

(2.) SHRI M. Soni, learned Dy. G.A. for the State. They are heard.

(3.) THIS is an application for grant of bail made under section 439, Criminal Procedure Code in connection with Cr. No. 112/04 for the offences under sections 376, 323 and 506, Indian Penal Code.