RAJKUMAR @ CHHOTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case Diary is perused.

(2.) Learned counsel for the rival parties are heard. The applicant has filed this second application u/S 439, Cr.P.C. for grant of bail. The applicant has been arrested 27.05.2015 by Police Station Mungawali, District Ashoknagar in connection with Crime No. 158/2015 registered in relation to the offences punishable u/Ss. 304 -B, 498 -A and 34 of IPC r/w Section 3/4 of Dowry Prohibition Act.

(3.) Learned Panel Lawyer 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.