SURENDRA KUMAR YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this second bail application under Section 439 of CrPC for grant of regular bail, as he has been arrested in connection with Crime No.292/2020, registered at Police Station Khadgawa, District Koriya for the offence punishable under Section 306 of IPC.

(2.) The first bail application of the applicant was dismissed on merits on 18/2/2021 in MCRC No.8421/2020 reserving liberty in favour of the applicant to revive the prayer after examination of brother Naman (PW-1) and husband Rahul (PW-2) of deceased.

(3.) The case of the prosecution in brief is that the applicant used to harass the deceased Neetu Das and threatened her that he has her photographs and will circulate the same amongst her family members and later on he put her photograph as the profile picture on his mobile phone, therefore, the deceased committed suicide by consuming poison.