RAMBARAN SINGH GURJAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed this first application u/S. 439 of Cr.P.C. for grant of bail.

(2.) The petitioner has been arrested on 29/7/2019 by Police Station Noorabad, District Morena (M.P.) in connection with Crime No. 85/2019 registered in relation to the offences punishable u/Ss. 353, 332, 186, 147, 148, 149, 336, 395 IPC and Sec. 11/13 of the 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.