BALRAM Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed this fourth repeat application u/S. 439 of Cr.P.C. for grant of bail after rejection of earlier one (Mcrc.29915.2019) on 23.07.2019 on merits with liberty to revisit this Court after examination of main PWs or if the trial gets further delayed whichever is earlier.

(2.) The petitioner has been arrested on 26.04.2019 by Police Station Bahadurpur, District Ashok Nagar (M.P.) in connection with Crime No.333/2015 registered in relation to the offence punishable u/Ss.457, 380 and 413 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.