MANISH KUMAR RAJAK Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the second application filed under section 439 Cr.P.C. Applicant Manish Kumar Rajak was arrested on 12.04.2019 in Crime No. 364/2019 registered at Police Station T.T. Nagar, District Bhopal for the offence punishable under Section 302, 380, 450, 201 of IPC.

(2.) The first bail application of the applicant has been dismissed as withdrawn vide order dated 06.09.2019 passed in M.Cr.C. No. 32743/2019.

(3.) As per the prosecution case, on 10.04.2019 Govind Vishwakarma informed the police that the dead bodies of his tenants Dalchand Rajak and his wife Smt. Beti Bai were lying in their rented house No. 217 located at Priyadarshani Nagar, Bhopal and somebody has murdered them. On that police registered Crime No.364/2019 for the offence punishable under Sections 302, 380, 450, 201 of IPC and investigated the matter. During the investigation it was found that the applicant is the nephew of the deceased Dalchand because Dalchand had no son, he often used to come to Dalchand's house and kept doing his minor work and was a confidant of Dalchand. He took advantage of Dalchand's trust, stole Dalchand's ATM card and withdrew Rs. 10.41 lakhs from Dalchand's bank account. When deceased Dalchand came to know this fact, the applicant murdered Dalchand and his wife Beti Bai.