RAJBHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) This is 17th repeat bail application u/S. 439 Cr.P.C. filed by the petitioner after rejection of earlier one on merits with liberty to come again after examination of principal PW Rakesh.

(2.) Petitioner has been arrested on 21.06.2016 by Police Station Badoni District Datia (M.P.) in connection with Crime No. 32/2013 registered in relation to the offences punishable u/S. 302, 307, 341, 294, 147, 148, 149 of IPC and 25/27 of Arms Act.

(3.) 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.