RAJESH MOYE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the seventh repeat bail application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 29/07/2018 in connection with crime No.482/2018 registered at P..S. Bhanwarkua, District-Indore for the offence punishable under sections 327 , 307 , 149 , 302 , 294 , 506 and 323 of IPC. His earlier applications were dismissed as withdrawn including last application on 01/11/2019 passed in M.Cr.C. No.42098/2019.

(3.) As per the prosecution story, the main accused Arun and Rahul brothers of the complainant-Rinky since were against the marriage of the complainant Rinky with the deceased Tejkaran solemnized on 10/04/2018. On 26/07/2018, the present applicant alongwith co-accused persons had gone to the house of the deceased Tejkaran to settle the scores. Despite resistance, the main accused Arun and Rahul caused fatal injuries by knife viz. stab wounds on waist, back and hips of the deceased. Due to the said injuries and profused bleeding, the deceased Tejkaran passed away. Accordingly, the case has been registered.