PRAMOD KUMAR KURRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE applicant has filed this application under Section 439 of the Cr. P. C. for grant of regular bail, as he is in custody in connection with Crime no. 290/2008, pending Sessions Trial No. 127 2009, registered at Police Station Balco, district Korba, for offence punishable under Sections 363, 366, 376, 302 and 201 of the I. P. C.

(2.) I have heard learned counsel for the parties and perused the case diary.

(3.) LEARNED counsel for the applicant submits that according to the case of the prosecution deceased Manju escaped from her house and her dead body was found on 16. 10. 2008 in decayed condition. The applicant has been arrested on the basis of assumption that the applicant was having illicit relations with the deceased, therefore, he has committed the offence of murder of the deceased. But the prosecution has not collected any material to connect the applicant with the crime in question.