SHYAM KISHORE Vs. STATE OF M.P.

JUDGEMENT

(1.) CASE Diary is perused. Learned counsel for the rival parties are heard.

(2.) THIS is first application under Section 439 Cr. P.C. by the applicant for grant of bail. Applicant has been arrested in connection with crime No. 102/2012, registered at Police Station -Badoda, District -Sheopur, (M.P.) u/Ss. 306, 201 & 34 of IPC on 24/07/2012 since when applicant is in judicial custody.

(3.) CONSIDERING the fact that the applicant is in custody since 24/07/2012 and the prosecution story discloses that the deceased who is wife of the applicant committed suicide by hanging herself after having verbal altercation with the applicant and the investigation is complete and on prima facie basis live and approximate link between cause and suicide appears to be either weak or missing in this case and trial is not likely to be concluded at an early date and prolonged pretrial detention being an anathema to the concept of liberty, this court is inclined to extend the benefit of bail to the applicant.