LAWS(MPH)-2019-10-273

SURAJ GAUD Vs. STATE OF M.P.

Decided On October 31, 2019
Suraj Gaud Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This is 2nd repeat bail application u/S. 439 Cr.P.C. filed by the petitioner for grant of bail.

(2.) Petitioner has been arrested on 27.08.2019 by Police Station Noorabad District Morena (M.P.) in connection with Crime No.88/2016 registered in relation to the offences punishable u/S.394 of IPC r/w 11/13 of MPDVPK Act.

(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.