RAKESH SANSI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the sixth bail application under Sec. 439 of Cr.P.C filed by the applicant for grant of bail. Earlier bail application has been rejected vide order dtd. 12/11/2021 passed in Mcrc No. 53995/2021.

(2.) The applicant has been arrested on 11/7/2020 by Police Station Mungaoli, District Ashok Nagar (M.P.) in connection with Crime No.229/2020 for the offence punishable under Ss. 302, 34 of IPC.

(3.) It is pointed out that at the time of rejection of earlier bail application on 12/11/2021 in M.Cr.C. No. 53995/2021 liberty was extended to the applicant to repeat the same after statement of Narayan, Sonu and Golu. All the three witnesses have been examined and they have not supported prosecution story. Even, statement of so-called last seen witness Brijesh Kewat has been recorded and he has also not supported the prosecution story. The statement of Bhaiyalal has been recorded and he has also been declared hostile in the matter. He is in custody since 11/7/2020. He is first offender. He is ready to abide by all the terms and conditions that has been imposed by this Court. He prays for grant of bail.