JAISHREE BELBAUSHI Vs. STATE OF M P

JUDGEMENT

(1.) This revision is directed against the order dated 18-4-1991, passed by the Second Additional Sessions Judge, Chhindwara, in Criminal Revision No. 21 of 1991 setting aside the bail order dated 28-2-1991, passed by the Chief Judicial Magistrate, Chhindwara under section 437 of the Code of Criminal Procedure.

(2.) The Police Station, Parasia has registered an offence under sections 317/318/302 of the Indian Penal Code in Crime No. 105/90 against the applicant on the allegation that dead body of one illegitimate child was found by the Parasia Police Station in district Chhindwara on 2-3-1990, which offence is alleged to have been committed by the applicant.

(3.) In the earlier investigation, nothing was found against the applicant It was only on or about, in the month of December 1990 that the police has registered this offence against the applicalit. The applicant filed a bail application under section 438, Cr.P.C. before the Sessions Court but that application was rejected.