SONU SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is 3rd repeat bail application u/S. 439 Cr.P.C . filed by the petitioner for grant of bail after rejection of earlier one which was dismissed on merits with liberty to the petitioner to repeat his prayer for bail in case trial gets further delayed for the reasons not attributed to the petitioner.

(2.) The petitioner has been arrested on 15/6/16 by Police Station Ambah District Morena in connection with Crime No. 255/16 registered in relation to the offences punishable u/S. 304 B, 498 A/34 of IPC .

(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.