SHERU Vs. STATE OF M.P.

JUDGEMENT

(1.) This second application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed as withdrawn by order dtd. 18/2/2022 passed in M.Cr.C.No.8482/2022.

(2.) The applicant has been arrested on 4/2/2022 in connection with Crime No.55/2022 registered at Police Station Sironj, District Vidisha for offence under Sec. 306 of IPC.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case, the applicant was on talking terms with the deceased who is aged about 17 years and he was pressurizing her to marry him as a result she committed suicide. The police after completing the investigation has filed the charge sheet. It is submitted that the applicant is in jail for the last one month. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.