NARENDRA ALIAS TALLI Vs. STATE OF M.P.

JUDGEMENT

(1.) This is 2nd repeat bail application u/S. 439 Cr.P.C. filed by the petitioner for grant of bail after rejection of earlier one on merits with liberty to come again after examination of injured/complainant.

(2.) Petitioner has been arrested on 17.06.2018 by Police Station City Kotwali District Morena (M.P.) in connection with Crime No.581/2018 registered in relation to the offences punishable u/S.307/34, 120-B of IPC and 25, 27 of Arms 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.