VEERENDRA BELWANSHI Vs. STATE OF M P

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail.

(2.) The applicant is in custody since 06.08.2020 in connection with Crime No.158/2020 registered at P.S. Bankhedi District Hoshangabad for the offences punishable under Sections mentioned therein.

(3.) The allegation against the present applicant is that the dead body of the deceased was found in his field and on investigation it was found that the deceased died for the reason that he came in contact with the live electric wire/fencing done in the field for protecting the crops from the wild animals.