AKHILESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 439 of Cr.P.C. for grant of bail.

(2.) The applicant has been arrested on 30/12/2021 in connection with Crime No.325/2021 registered at Police Station Tyonda Distt. Vidisha for offence under Ss. 307, 323, 324, 325, 147, 148, 149, 506 of IPC and 294 of IPC.

(3.) This application was filed on 7/5/2022. Therefore, it is not clear as to whether the deadbody of his son has been cremated/buried or not.