AVDESH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available. Learned counsel for the rival parties are heard. The applicant has filed this second bail application u/S.439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station City Kotwali, District Bhind in connection with Crime No.136/2016 registered in relation to the offences punishable u/Ss.307, 294, 323/34 of IPC and S.25/27 of Arms Act.

(2.) 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.

(3.) This second repeat bail application has been filed after rejection of the earlier one which was dismissed by order dated 18.04.2016 passed in M.Cr.C.No.4280/2016.