LAWS(MPH)-2014-7-174

RAMROOP Vs. STATE OF MP

Decided On July 23, 2014
Ramroop Appellant
V/S
STATE OF MP Respondents

JUDGEMENT

(1.) CASE Diary is perused.

(2.) LEARNED counsel for the rival parties are heard.

(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.