KAMLESH SAKYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The petitioner has filed this first application under Section 439 of Cr.P.C. for grant of bail. The petitioner has been arrested on 20/5/2016 by Police Station Janakganj, District Gwalior (M.P.) in connection with Crime No.383/16, registered in relation to the offence punishable under Section 302 of I.P.C.

(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.