SANDEEP SINGH TOMAR Vs. STATE OF MP

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) Applicant apprehends arrest in connection with offences punishable u/Ss. 147, 148, 149 and 302 IPC registered as Crime No.130/2013 at Police Station Gohad Chauraha, District Bhind.

(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 anticipatory bail is made out.