TIKKU @ PUSHPESH KHARE Vs. STATE OF M.P.

JUDGEMENT

(1.) This is repeat bail application filed by the applicant Tikku @ Pushpesh Khare under Section 439 of the Cr.P.C. for grant of bail. His first bail application was rejected vide order dated 12.08.2014 passed in M.Cr.C. No.8644/2014 by this Bench.

(2.) The applicant is in custody in connection with Crime No.142/2014, registered at Police Station City Kotwali, Chhatarpur, for the offences punishable under Sections 364, 302, 201 and 120-B of IPC.

(3.) According to the case of the prosecution on 17.03.2014, at around 7:00 p.m. applicant Tikku @ Pushpesh Khare and co-accused persons under the pretext of celebrating the party invited Harendra Singh in presence of his wife Pinki at his house. Because applicant, co-accused persons and Harendra Singh having good relation so he joined the company of said persons and accompanied on a Maruti car. On dated 18.03.2014 a written report was lodged by Pinki in which it was alleged that the applicant and co-accused took his husband with them since then he is not traceable. After registration of the Crime No.142/2014 Police Kotwali, Chhatarpur started to search Harendra Singh. During this an information received from the police Mauranipur, District Jhansi (UP) that a dead body has found in their territory then police persons put up the body for identification and body identified as of Harendra Singh.