RAHUL Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first bail application under Section 439 of Cr.P.C. in Crime No.246/2019, under Sections 365 , 368 , 323 , 342 and 506 of IPC, registered at Police Station--Mohan Badodiya, District--Shajapur.

(2.) Bail applications of co-accused persons, namely, Dinesh and Sanjay have been dismissed as withdrawn vide orders dated 07.01.2020 and 13.12.2019 passed in M.Cr.C. Nos.53566/2019 and 51425/2019 and bail applications of co- accused persons, namely, Sunil and Pawan have been allowed vide order dated 06.12.2019 and 02.12.2019 passed in M.Cr.C. Nos.50673/2019 and 49823/2019, respectively.

(3.) According to the prosecution case, co-accused Narayan has three sons namely Sanjay (co-accused), Rahul (petitioner) and Dinesh (co-accused). Sanjay married Bhawna. Prushottam (complainant) is brother-in-law (Jija) of Bhawna. Bhawna was not coming to her matrimonial house. According to the case of the prosecution, the accused persons suspecting that Purushottam has some illicit relations with her, therefore, she was not interested to come to her husband's house, even when they (accused persons) were insisting upon for the same. Some dispute was going on between both the families on this issue.