PRAKASH YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard and perused the case diary. 1. This is first bail application filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of bail during trial relating to Crime No.489/2023, registered at Police Station-Mhow, District-Indore (MP) for offence punishable under Ss. 294, 306, 384, 323, 506.34 of IPC and Sec. 3,4 of MP Protection of Debtors Act. The applicant is in custody since 21/9/2023.

(2.) The allegation against the applicant is that he along with co-accused person, has beaten the deceased-Akshay due to which he has committed suicide.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in this case. The deceased has taken Rs.20,000.00 from Meena Yadav and Om Yadav who were doing the business of taking interest. It is alleged that the applicant alongwith Lucky Yadav and Vishal have beaten the deceased prior to 4-5 days of the incident and thereafter, the deceased has committed suicide. It is further submitted that before this incident, an FIR was lodged against the deceased under Sec. 307 of IPC wherein the present applicant was also a witness. In order to compromise happened into the case, applicant was implicated by the deceased in his Dehati Nalishi report. There is no direct allegation against the applicant for abating the deceased for committing suicide. The applicant is in custody since 21/9/2023. Final conclusion of trial will take sufficient long time. Therefore, counsel prays for grant of bail to the applicant.