AMAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is second repeat bail application u/S. 439 Cr.P.C. filed by the applicants for grant of bail after dismissal of earlier one on merits vide order dated 25/06/2019 passed in M.Cr.C.No. 25110/2019 with liberty to come again after completion of investigation.

(2.) Both the applicants have been arrested on 14/05/2019 by Police Station Badarwas, District Shivpuri (M.P.) in connection with Crime No. 110/2019 registered in relation to the offences punishable u/Ss.392, 395 and 120-B of IPC, 11/13 of MPDVPK Act and 25/27 of Arms Act.

(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.