SAWANLAL Vs. STATE OF M.P.

JUDGEMENT

(1.) ARGUMENTS heard.

(2.) THE applicant is facing charge of murdering his own wife and concealing her dead body. The evidence was read over which shows that on the pertinent night the applicant had come to the house of his in laws where his wife was residing and had a talk with the wife on the backside of the house. The next morning the deceased was found hanging with a branch of tree on the rear of the house. There is nothing else to connect this applicant to the alleged murder. Prayer for bail is allowed. The applicant is ordered to be released on furnishing personal bond of Rs. 10,000/ - (Rupees ten thousand only) with one surety in the like amount to the satisfaction of C.J.M. Seoni. C.C. on payment. Application allowed.