MONU KUSHWAH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . The applicant has filed this first bail application under Section 439 of Cr.P.C. for grant of bail. The applicant has been arrested in connection with Crime No. 17 of 2012 registered by PS Dhirpura Datia for offence punishable under Section 302, 201 and 34 IPC.

(2.) ALLEGATION against the applicant is that he had killed the deceased and thereafter, body has been thrown in the well. There is evidence of witnesses Amar Singh, Pritam and Seema that the applicant and other co -accused were taking deceased on a motor bike. They were together up to 9.30 in the night and subsequently, on 14.3.2012 dead body of deceased was recovered from the well. Following injuries were found over the person of deceased :