MANASH @ MANISH SHEELU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application under section 439 of the Cr.P.C. for grant of bail.

(2.) The applicant is under arrest since 23.02.2019 in connection with Crime No.72/2019 registered at PS-Parasiya, Chhindwara in relation to the offences punishable under Sections 302,201,376(1), 376(2)(n) of the IPC.

(3.) As per the allegation, the FIR was lodged on 17.02.2019 against unknown person on discovering a dead body in the forest area. The dead body was later on identified by the mother of deceased as Kavita. The statement of mother and sister of the deceased were recorded. On the basis of their statements, the present applicant was impleaded as an accused.