KUBER DASH TANDON Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard.

(2.) This is the 2nd bail application for releasing the accused/applicant on regular bail. The earlier bail application was rejected on 29-1-2007. The accused/applicant is facing trial for commission of offence under Section 302 of the I.P.C. in Crime No. 96/2006, P.S. Suhela, District Raipur in connection with murder of Dukhuram.

(3.) The case of the prosecution is that the accused/applicant took a loan of Rs. 30,000/- from Dukhuram. When Dukhuram demanded his money back from the accused/applicant, he threatened him of dire consequences. On 12-9-2006, Dukhuram left his house saying that he is going to the accused/applicant as he has called him to return money. On the same day, Janakram, Hemlal and Tukeshwar saw the deceased with the accused/applicant on motorcycle at about 8.30 p.m. when the accused was taking him towards Tilda. On 14-9-2006, the dead body of the deceased was found in the field at village Parsadeeh, Nevarikhar.