KESHAV KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant has filed this 1st bail application u/S 439, Cr.P.C. for grant of bail. The applicant have been arrested by Police Station Narwar, District Shivpuri in connection with Crime No.94/2016 registered in relation to the offences punishable u/Ss. 307, 147, 148, 149, 427 and 397 IPC and under Section 11/13 of M.P.D.V.P.K. Act.

(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.