RAKESH SINGH Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard. The petitioner has filed this fourth repeat application under Section 439 of Cr.P.C. for grant of bail, after rejection of earlier one on merits.

(2.) The petitioner has been arrested on 16/7/2015 by Police Station Umari, District Bhind (M.P.), in connection with Crime No. 97/15 registered in relation to the offence punishable under Sections 302, 307, 341, 323 and 294/34 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.