SHERU Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed this second repeat application u/S. 439 of Cr.P.C. for grant of bail after rejection of earlier one with liberty to come again after conclusion of investigation by order dated 20/8/2019 in Mcrc 34286/19.

(2.) The petitioner has been arrested on 27/7/2019 by Police Station Dharnabda, District Guna (M.P.) in connection with Crime No. 5/2014, registered in relation to the offence punishable u/S. 392 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.