ABHISHEK HADA Vs. STATE OF MP

JUDGEMENT

(1.) THE applicant has filed this 5th bail application u/S 439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Kotwali, District Guna in connection with Crime No.376/2012 registered in relation to the offences punishable u/ Ss. 307, 302/34, 147, 148, 149 of IPC and u/S 25/27 of Arms Act .

(2.) 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.

(3.) ON merit, it is argued on behalf of the applicant that the applicant is in custody since 21.01.2013. It is submitted that number of prosecution witnesses have been examined by the trial Court.