DHANIRAM PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of the parties, finally heard.

(2.) This is first bail application filed under Section 438 of Cr.P.C. for grant of anticipatory bail on behalf of the applicant- Dhaniram Patel in connection with Crime No.403/2020, registered at Police Station Gotegaon, District Narsinghpur (M.P.) for offence under Section 304 of IPC.

(3.) Learned counsel for the applicant submits that the applicant is a senior citizen, as he is aged about 62 years. He is permanent resident of District Narsinghpur and agriculturist of the local area. The applicant has been falsely implicated. The material, evidence etc., on the strength of which deceased- Santosh Yadav died has already been seized by the prosecution. The applicant is willing to cooperate in the investigation/trial and, therefore, he may be given the benefit of anticipatory bail.