MURARI LAL SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No.58/2018, registered at Police Station Kotra Road, District Raigarh (CG) for the offence punishable under Section 306 of IPC.

(3.) The case of the prosecution is that the applicant and deceased Basanti were married more than 5 years back. For about 2 years, they led a happy and peaceful married life. At this MCRC No. 29 of 2019 juncture, a son was born out of the wedlock, who is presently 3 1/2 years old. According to the statements of deceased's mother Shanti and her brother Bhojram, the applicant used to treat the deceased with cruelty and was subjecting her to physical torture.