SUBHAM Vs. STATE OF M.P.

JUDGEMENT

(1.) This third application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The second application was dismissed as withdrawn by order dtd. 22/10/2021 passed in M.Cr.C.No.48169/2021.

(2.) The applicant has been arrested on 21/3/2021 in connection with Crime No.83/2021 registered at Police Station Tyonda, District Vidisha for offence under Ss. 304B, 498A of IPC.

(3.) It is submitted by the counsel for the applicant that although the viscera report suggest that the cause of death of the deceased was consumption of poison but the witnesses are not turning up. To substantiate his submissions, the applicant has filed some of the order sheets of the Trial Court to show that the witnesses are not turning up.