DEVILAL BHILALA Vs. STATE OF M.P.

JUDGEMENT

(1.) This is second repeat application u/S.438 Cr.P.C . for grant of anticipatory bail by the petitioner after rejection of earlier one on 13/3/2020 in Mcrc. 52399/2019 on the ground of petitioner having been declared as absconder.

(2.) Petitioner apprehends arrest in connection with offence punishable u/Ss. 302, 307, 353, 395, 332, 336, 147, 148, 149 IPC registered as Crime No.447/2006 by Police Station Chachoda, District Guna (M.P.).

(3.) Learned counsel 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 anticipatory bail is made out.