LALIT SIGLIKAR Vs. STATE OF M.P.

JUDGEMENT

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

(2.) Applicant has been arrested on 30.07.2019 by Police Station Dehat, Bhind in connection with Crime No. 458/2019 registered in relation to the offences punishable u/S.363 and 366 of IPC.

(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.