MANOJ Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this fourth application u/S. 439 Cr.P.C. for grant of bail. The first and second bail applications were dismissed as withdrawn vide orders dtd. 16/3/2021 and 07/06/2021 passed in MCRC No.11443/2021 and 19675/2021 and third bail application was dismissed on merits vide order dtd. 10/08/2021 passed in MCRC No.39349/2021.

(2.) The applicant has been arrested by Police Station- Janakganj, District- Gwalior (M.P.) in connection with Crime No.75/2021 registered in relation to the offence punishable under Sec. 306 of the IPC.

(3.) Allegation against the applicant, in short, is that on 20/08/2020, a complaint was registered to the effect that the applicant used to harass the deceased Brijlal and on 20/08/2020 an altercation took place between them on the ground that the deceased was under intoxication of liquor. In the night the deceased committed suicide by hanging. On the basis of aforesaid, crime has been registered.