OM PRAKASH DARSHAN Vs. STATE OF CHATTISGARH

JUDGEMENT

(1.) This is second bail application filed under Sec. 438 of Crimial P.C. for grant of anticipatory bail to the Applicant who is apprehending his arrest in connection with Crime No. 173/2014, registered at Police Station-City Kotwali, Kharsiya, for the offence punishable under Sec. 304B read with 34 of IPC

(2.) The first bail application vide M.Cr.C. (A) No. 812/2014 was rejected by this Court on 15.09.2014. It is trite at this juncture to reproduce the relevant portion of the earlier order passed in the Application for grant of anticipatory bail :-

(3.) A brief fact in the present case is that deceased in the instant case-Anita Darshan was married to one Chandrahas Darshan on 02.06.2013. Barely 10 months later the deceased - Anita is said to have died under suspicious circumstances on 27.04.2014. Merg was intimated and on the basis of which F.I.R. was also lodged as Crime No. 173/2014 at Police Station - Kharsia. The charge sheet was filed against the Applicant and other co-accused under Sec. 304 (B) read with 34 of Crimial P.C. The charge sheet in the instant case was filed before the Court below showing the present Applicant and two other persons as absconding and trial was initiated against the Chandrahas Darshan the husband of the deceased and Hemlata Darshan-grand mother of the husband.