Madhya Pradesh High Court
Deepak Uike vs The State Of Madhya Pradesh on 13 November, 2014
M.Cr.C. No.17007/2014
13.11.2014
Shri Abhijeet Awasthy, learned counsel for the
applicant.
Shri Vijay Soni, learned panel lawyer for the
respondent/State with case diary.
Heard.
This is second application u/s. 438 of Cr.P.C. for grant of anticipatory bail in connection with Crime No. 445/2013 registered at Police Station Sarni, District Betul, M.P. for the offence punishable u/s. 307 read with Section 34 of IPC. After hearing learned counsel for the parties and considering the 164 statement, in the opinion of this Court, no case for grant of anticipatory bail is made out. Accordingly, the application stands rejected and closed.
M.Cr.C. stands disposed off.
( S.K. SETH) Judge rao