MONU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case -diary is perused.

(2.) Learned counsel for the rival parties are heard. The petitioner has filed this first application u/s 439 of Cr.P.C. for grant of bail. The applicant has been arrested by Police Station - Chanderi, District - Ashoknagar in connection with Crime No.79/2016 registered in relation to the offences punishable under Sections 376, 456, 506 -B and 34 of I.P.C.

(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.