ANAND SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application under Sec. 439 of Cr.P.C for grant of regular bail in connection with crime No.27/2024, dated not mentioned, registered at P.S. - Lasudiya, District - Indore for offences punishable under Ss. 307, 294 of IPC. The first application was dismissed as withdrawn.

(2.) Counsel for the applicant submits that the statement of victim Jitendra has been recorded. He has completely turned hostile and he has not supported the prosecution story.

(3.) Counsel for the State opposes the prayer.