JITENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These are first bail applications under Sec. 439 of Cr.P.C in connection with crime No.531/2022, registered at P.S - Nogaon District - Dhar (M.P) for offence punishable under Sec. 302, 201, 365 and 34 of IPC.

(2.) The earlier bail applications were dismissed as withdrawn.

(3.) As per the prosecution case, it is alleged that the applicants and other co-accused persons have caused murder of one Devisingh. The prosecution case is based on the statement of one Rajesh, who is said to be last seen witness. The statement of Rajesh has been recorded in the Court and he has not supported the prosecution case. Apart from that, there is no other evidence connecting the applicant with the murder of the deceased. It is alleged that one Lathi is seized from the instance of the applicant but there is no blood stain on it.