RAJENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent, heard finally. Perused the case diary.

(2.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant, as he has been arrested on 24/3/2022 in connection with Crime No.153/2022 registered at Police Station, Garoth, District Mandsaur (M.P.) for commission of offence punishable under Sec. 306 of IPC.

(3.) Learned counsel for the applicant submits that after the incident statements of deceased's husband as well as other witnesses have been recorded during Marg inquiry, but they have not stated anything against the applicant. After about more than two months of the incident on 15/3/2022 deceased's husband lodged complaint before SDOP, Garoth with regard to the allegations made against the applicant. Call details filed by the prosecution do not show involvement of the applicant in the crime. Applicant has been falsely implicated in the matter. Charge sheet has been filed. He is in custody since 9/4/2022. Trial will take time to conclude, therefore, in the aforesaid circumstances, applicant is entitled for grant of bail.