PAPPU Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard. 1. The petitioner has filed this fourth repeat application u/S. 439 of Cr.P.C . for grant of bail after rejection of earlier ones on merits and also by granting liberty to come again after examination of some more PWs by order dated 24/12/2018 in Mcrc.No. 51004/18.

(2.) The petitioner has been arrested on 9/8/2016 by Police Station Kumbhraj, District Guna M.P. in connection with Crime No. 230/15, registered in relation to the offence punishable u/Ss. 370A & 376D 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.