GIRRAJ Vs. STATE OF M.P.

JUDGEMENT

(1.) This fourth application under Section 439 of Cr.P.C. has been filed for grant of bail. Previous application was dismissed by order dated 4.10.2021 passed in M.Cr.C. No. 49102/2021.

(2.) The applicant has been arrested on 28.01.2021 in connection with Crime No.142/2020 registered at Police Station Chinore Distt. Gwalior for offence under Sections 307, 456, 506/34 of IPC and amendment Section 302 of IPC.

(3.) It is submitted by the counsel for the applicant that all the material witnesses have been examined and they have not supported the prosecution case. Initially an objection was raised by the Counsel for the State that prosecution witness Laxman has not been examined, but it was submitted by Smt. Uma Kushwaha that she has preferred Criminal Revision No. 2783/2021 for grant of bail to a juvenile and in the said criminal revision she has also filed a copy of the deposition sheet of Laxman and he too has not supported the prosecution case.