ANUJ RAJAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) This is second repeat bail application u/S. 439 of Cr.P.C. filed by the applicant for grant of bail after rejection of earlier one which was dismissed on merits with liberty to come again after conclusion of investigation.

(2.) Applicant has been arrested on 23.05.2019 by Police Station Gola Ka Mandir, Gwalior in connection with Crime No. 231/2019 registered in relation to the offences punishable u/S.392 of IPC and 11/13 of MPDVPK Act.

(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.