RAMCHARAN MALI Vs. STATE OF M.P.

JUDGEMENT

(1.) This is second application u/S. 439 of the Cr.P.C. filed by the petitioner for grant of bail after rejection of earlier one which was dismissed on merits on 04.09.2019 with liberty to come again after investigation is over.

(2.) Petitioner has been arrested on 30.06.2019 by Police Station Manpur, District Sheopur in connection with Crime No.91/2019 registered in relation to the offence punishable u/Ss.302, 307, 294 and 34 of IPC.

(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.