VIKASH KUMAR SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this bail application under Section 439 of CrPC, as he is arrested in connection with Crime No.54/2020, registered at Police Station Bhatgaon, District Surajpur (CG), for the offence punishable under Sections 302, 201, 120B read with Section 34 of the I.P.C.

(3.) As per the prosecution case, Bhaiyalal Sahu (since deceased) was in the habit of picking up quarrel with his wife Tara Sahu in a state of intoxication. Tara Sahu, being a woman of independent nature and culture, was planning to eliminate her husband Bhaiyalal Sahu, therefore, she hatched a conspiracy with the present applicant, who happens to be her brother and in furtherance thereof she called the applicant to Bhatgaon on 25-5-2020. The deceased, who had already retired to bed at 9.30 pm, was awoke and after committing his murder the dead body was thrown over Chungadi-Khopa Road, near village Kurkuriyapara.