JAGDISH ANDAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the applicant's first application under Sec. 439 of Criminal Procedure Code, 1973, as he is implicated in connection with Crime No.718/2021 registered at Police Station Tejaji Nagar, Indore District Indore (MP) for offence punishable under Sec. 306 read with Sec. 34 of the Indian Penal Code, 1860.

(2.) The applicant is in custody since 29/11/2021.

(3.) The allegation against the applicant is one of abetment. Counsel for the applicant has submitted that similarly situated co-accused Puja Andani, who happens to be his wife, has already been granted bail by this Court in Miscellaneous Criminal Case No.62085/2021 vide order dtd. 22/12/2021 and the case of the applicant is similar to that case.