MAHENDRA SINGH BHEEL Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first bail application u/S. 439 Cr.P.C. filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 14/08/2019 by Police Station Chachoda, District Guna (M.P.) in connection with Crime No. 321/2019 registered in relation to the offences punishable u/Ss.294, 323, 324, 307, 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.