GOLU BHADORIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first bail application u/S. 439 Cr.P.C. filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 07/08/2019 by Police Station Chinor, District Gwalior (M.P.) in connection with Crime No.120/2019 registered in relation to the offences punishable u/Ss.307, 323, 294, 506, 34 of IPC and u/Ss.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.) Applicant is in custody since 07/08/2019 where allegation of attempt to murder is alleged against the applicant and other co-accused.