DHANIRAM KORI Vs. STATE OF M.P.

JUDGEMENT

(1.) This is second repeat application u/S.439 of Cr.P.C. filed by the applicant for grant of bail after rejection of earlier one which was dismissed as withdrawn with liberty to come again after examination of all main PWs.

(2.) The applicant has been arrested on 06.07.2018 by Police Station Jigna, District Datia in connection with Crime No. 97/2018 registered in relation to the offences punishable u/S.302 and 307 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.