Madhya Pradesh High Court
King Semual vs The State Of Madhya Pradesh Judgement ... on 7 February, 2014
Cr.A.No.2249/2012
King Semual Vs. State of MP
07/02/2014
Shri G.S.Ahluwaliya, learned counsel for the
applicant.
Smt. Nirmala Nayak, learned Government Advocate
for the respondent/State.
Having heard learned counsel for the parties on I.A.No.24924/2013 and keeping in view the facts and circumstances of the case, particularly, statement of PW-8 and 161 statement of the deceased, we see no reason to enlarge the applicant on bail.
Accordingly, I.A.No.24924/2013 stands dismissed.
(Rajendra Menon) (Vimla Jain)
Judge Judge
nd