CHOTU BHARGAVA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed this third repeat application u/S. 439 of Cr.P.C. for grant of bail after rejection of earlier ones on merits and by granting liberty to come again after conclusion of investigation by order dated 6/9/2019 in MCRC 33513/19.

(2.) The petitioner has been arrested on 14/5/2019 by Police Station Badarvas, District Shivpuri (M.P.) in connection with Crime No.110/19, registered in relation to the offence punishable u/S. 392 IPC and Sec. 11/13 of the 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.