Madhya Pradesh High Court
Bhupat Singh Rawat vs The State Of Madhya Pradesh on 17 June, 2016
1
M.Cr.C. No.5890/2016
(Bhupat Singh Rawat Vs. State of MP)
17.06.2016
None present for the applicant.
Ku Sudha Shrivastava, Panel Lawyer for
Respondent/State.
Case Diary is perused.
Learned counsel for the rival parties are heard. The applicant has filed this 1st bail application u/S 439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Dehat, District Shivpuri in connection with Crime No.139/2016 registered in relation to the offences punishable u/Ss. 307 and 336 of IPC.
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.
The applicant is in custody since 28.04.2016. Investigation is pending where attempt to murder is alleged with the factual matrix that fire-arm has been used in a marriage ceremony where gross negligence on the part of the applicant is alleged which borders on criminal intent, he has injured two persons who were members of marriage ceremony and who have received fire arm injury.
In view of the above, no case for grant of bail is made out. Accordingly, the present bail application is hereby rejected.
(Sheel Nagu) Judge sh/-