SANJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this second application under Sec. 439 of Cr.P.C for grant of bail.

(2.) It is submitted by learned counsel for the applicant - Sanju that the applicant has not committed any offence. He has falsely been implicated in this case. Earlier, first application was dismissed as withdrawn. There is no role of the applicant in the commission of alleged offence. It is further submitted that the another co-accused of this case, Snehlata, who is the main accused, has already been granted bail by this Court vide order dtd. 13/06/2022 passed in M.Cr.C. No.27011/2022. The case of present applicant is on better footing as the allegation is of committing improper behaviour against the wife of the deceased Snehlata. It is also submitted that no case is made out against the applicant under Ss. 306, 34 of IPC in the light of judgments passed in the case of Awadhesh Kumar Chandra Vs. State of M.P. reported in (1999) 2 MPJR 286 and K.V. Prakash Babu Vs. State of Karnataka reported in (2017) 11 SCC 176. The only allegation against the applicant is that he was having illicit relationship with the wife of the deceased. Remaining trial will take its own time. Applicant is ready and willing to abide by any condition which may be imposed by this Court. Hence, considering the aforesaid facts of the case, learned counsel prays for grant of bail to the present applicant.

(3.) Heard learned counsel for the parties at length and perused the case diary and documents available on record.