RAJ SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail, who is in custody since 5.12.2019 in connection with Crime No.596/2019 registered at Police Station Station Bajariya District Bhopal for the offence punishable under Section 305 of IPC.

(2.) Allegation against the applicant is that he instigated the deceased to commit suicide by insisting to marry him and that on that account the prosecutrix committed suicide.

(3.) It is submitted that the applicant is innocent. He is in custody since 5.12.2019. Trial is still pending and will take time due to Covid-19. There is no cogent evidence to connect the applicant with the crime and on the basis of suspicion and on insufficient material he is going to be prosecuted. There is no likelihood of his absconding and tempering with the material witnesses and his further custody is not warranted. Hence, he be enlarged on bail.