VEER SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Case Diary is perused. Learned counsel for the rival parties are heard. Applicant apprehends arrest in connection with offences punishable u/Ss. 302/34 of IPC registered as Crime No.196/2012 at Police Station Pawai, District Bhind. Learned Public Prosecutor for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of anticipatory bail is made out. Learned counsel for the applicant places reliance on order dated 25.07.2014 passed in M.Cr.C.No.3210/2014 in regard to co -accused, Mangal Singh.

(2.) As per prosecution story, police was informed that a dead body of Sanjay is lying near Canal (Nahar). On the basis of information Marg No. 07/09 has been registered. During inquiry no evidence has been found, thereafter a private complaint has been lodged and filed before the JMFC, Bhind. During inquiry the statement of witnesses have been recorded. On the basis of statement of Jaswant Lal that on 21/05/2009 Mangal Singh telephoned the deceased Sanjay and called him thereafter Sanjay did not returned. Usha has disclosed that Mangal has called Sanjay and she saw Mangal Singh, and Meena gave him beating and his brother Veer Singh was standing outside of the door, she asked Veer Singh to let her go to Mangal Singh. On the basis of aforesaid statement learned Magistrate had directed to register the complaint against Mangal Singh and Meena Devi.

(3.) It is submitted by learned counsel for the applicant that applicant has not committed any offence and he has been falsely implicated. During inquiry no evidence has been found against the applicant. The applicant has no criminal antecedents.