RAJEDNRA VISHWAKARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Section 439 of the Code of Criminal Procedure for grant of bail filed on behalf of applicant who is in custody since 22.06.2020 in connection with Crime No.329/2020 registered at Police Station-Patan, District-Jabalpur (M.P.) for offence punishable under Section 306 read with Section 34 of Indian Penal Code.

(2.) As per prosecution case, the age of deceased was between 17-18 years on the date of incident. She committed suicide by hanging herself due to guilt as her brother saw her along with the present applicant in compromising condition.

(3.) Learned counsel for the applicant submits that the applicant is innocent and he has been falsely implicated in the crime. It is also submitted that the only allegation against the applicant is of abetment to the deceased to commit suicide. It is further submitted that due to COVID-19 pandemic situation and the fact that the trial would take considerable time, the applicant may be released on bail.