(1.) Heard on this first application for bail under Section 439 of Cr.P.C. filed on behalf of the applicant. The applicant is in jail in connection with Crime No.241/2020 registered at Police Station Dehat, District Chhindwara for commission of offence punishable under Sections 305 of the IPC.
(2.) The case of the prosecution against the applicant, in short, is that one Khushal theft Rs.30,000/- from the house of the applicant and gave the money to deceased namely Anshul @ Abhishek. The applicant came at the house of Anshul @ Abhishek for enquiring that fact and started harassing and beating him. The applicant dragged the deceased for taking him to the Police Station, but took him on the road and again started beating him, thereafter, the applicant left him there. Thereafter, deceased Anshul @ Abhishek consumed some poisonous substance. On next day, he succumbed to that poison.
(3.) Learned counsel for the applicant submits that the applicant only enquired about theft money. He neither beat the deceased nor harassed him. Deceased committed suicide but there is no evidence against the applicant regarding instigation. He is in jail in Chhindwara and many inmates are found covid-19 positive there; therefore, it has been prayed that the applicant may be enlarged on bail.