DEEPENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this third application under sec. 439 of the Cr.P.C. for grant of bail. His first application was dismissed as withdrawn vide order dtd. 3/12/2021 passed in M.Cr.C.No. 45726/2021 and second application was dismissed on merits vide order dtd. 8/4/2022 passed in M.Cr.C. No. 15490/2022.

(2.) The prosecution story, in short, is that on 25/5/2021 about 8:30 AM when complainant-Akhilesh Yadav was curing water in the newly constructed house and his uncle Ramlal was standing near the pond watching the house. At that point of time, the present applicants along with other co-accused persons assaulted the Ramlal Yadav and co-accused Ajay Raja and Jodhan Singh assaulted by Gun resultantly Ramlal Yadav got died. On the basis of aforesaid, crime has been registered.

(3.) This order will remain operative subject to compliance of the following conditions by the applicants :