MOHANLAL KHATRI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard and perused the record / case diary.

(2.) This is first bail application filed on behalf of the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of bail. The applicant is arrested in relation to Crime No.285 of 2024, dated (not mentioned) registered at Police Station Chimanganj Mandi, Ujjain District Ujjain (MP) for offence under Ss. 306, 201, 294 and 506 of Indian Penal Code, 1860. The applicant is in custody since 13/4/2024.

(3.) As per prosecution story on 12/10/2022, deceased Dharmendra Verma committed suicide by consuming poisonous substance celphos.