KAPLI DEO Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE applicant has filed this application under section 439 of CrPC for grant of bail. The applicant is arrested by PS Dehat, District Bhind in Crime No. 242 of 2007 registered for the offence punishable under section 307 of IPC.

(3.) LEARNED panel lawyer opposed the application and prayed for its rejection.