NEPAL SINGH JAT Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the case diary.

(2.) Learned counsel for the applicant submits that the applicant has falsely been implicated in the present matter. Initially the case was registered for the bailable offence punishable under Ss. 323, 294, 506 of IPC, later on during investigation Ss. 324 and 326 of IPC have been added. The applicant is not required for custodial interrogation. There is no possibility of his absconding or tampering with the evidence. Under these submissions, he prays for grant of anticipatory bail to the applicant.

(3.) Leaned Public Prosecutor for the respondent/State opposed the application and prayed for its rejection by contending that on the basis of allegation and material available on record, no case for grant of bail is made out.