AJAY GAMD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard, Case-diary perused.

(2.) This application under Section 439 of Criminal Procedure Code, 1973 has been filed by applicant-Ajay Gamd , who is implicated in connection with Crime No.56/2020, registered at Police Station- Bhatapchlana, District-Ujjain, concerning offence under Sections 306 of IPC, 1860.

(3.) As per prosecution case, deceased Kali Bai committed suicide by drowning herself along with her child in the lake situated at village Badgaon.