VIKAS Vs. STATE OF M. P.

JUDGEMENT

(1.) Although this matter is listed for consideration of I.A. No.7896/2020, an application for grant of bail, but considering the facts and circumstances and also the arguments advanced by learned counsel for the parties, this matter is heard finally.

(2.) This criminal revision under Section 102 of the Juvenile Justice (Care and Protection of Child) Act, 2015 (hereinafter referred to as the 'Act, 2015') has been filed by the applicant for grant of bail in connection with Crime No.35/2020 registered at Police Station Makroniya, District Sagar for the offence punishable under Sections 302 and 201 of the Indian Penal Code.

(3.) As per the allegations attributed against the present applicant, on 28.01.2020, the complainant Chain Singh has lodged a dehati nalisi that his brother namely Ramgopal Patel resides at Gali No.3, Anand Nagar, Makroniya with his family but since last four to five days despite trying to contact him on phone, neither he was connecting nor responding. Thereafter, the complainant went to his brother's house and found that his house was locked, and on inquiring from the children of the school when nothing was found, then he came back to his brother's house and shifted the glass of the window then saw that the dead bodies of his brother, sister-in-law and his nephew Adarsh were lying on the floor. The present applicant was not present in the house and his mobile was switched off. The complainant doubted over the conduct of the present applicant and as such, informed the police and then dehati nalisi was registered and investigation was started by the police and ultimately, it is found that the present applicant committed murder of his mother, father and brother.