DEVENDRA SEN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 439 of the Cr.P.C. seeking regular bail.

(2.) The applicant is in custody since 28/3/2021 in connection with Crime No.303/2021 registered at Police Station Nishatpura, District Bhopal for the offences punishable under Ss. 294, 302, 34 of the IPC.

(3.) As per prosecution's case, the applicant along with co-accused assaulted the deceased by fists on his chest. The age of the deceased was about 32 years. As per medical report of LBS Hospital, the deceased was suffering from severe chest pain and as per his post mortem report, his death was caused due to cardiac failure as a result of conpusion of heart caused by trauma to the chest by hard and blunt object.