SHOBIT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Section 439 of Code of Criminal Procedure for grant of bail.

(2.) The applicant is in jail since 02.03.2020 in connection with Crime No.64/2020, registered at Police Station-Itarsi Nagar, District-Hoshangabad for offence under Sections 341 , 294 , 506 , 323 , 327 34 and added Section 329 and 307 of IPC.

(3.) The case of the prosecution against the applicant is that applicant along with other co-accused demanded money from the victim. When victim denied, the applicant along with other co-accused committed marpeet with the victim due to which he received fatal injuries.