RAMESH Vs. STATE OF M. P.

JUDGEMENT

(1.) MR . Pratik Mehta, learned counsel for the applicants. Mr. Bhagwan Singh Learned Panel Lawyer for respondent/State. Arguments heard. Case diary perused.

(2.) THIS is first application filed under section 439, Criminal Procedure Code at Police Station Meghnagar, Jhabua, on the allegation that present applicants committed murder of one Fulji s/o Jhokha Damor and thereafter threw his body on railway track. That body was found later on to the police and offence was registered against unknown persons. Later on, on the basis of statement given by nephew of the deceased, offence was registered against the present applicant and others.

(3.) 1 have considered the arguments advanced by learned counsel for the applicant and also perused material collected against the present applicants. After careful consideration of the entire material and the arguments, it appears to be a fit case for grantig bail. Therefore, the application is allowed and it is ordered that applicants be released on bail on their furnishing a personal bond in the sum of Rs. 25,000/- each with separate surety of like amount each to the satisfaction of trial Court for their appearance before that Court on all dates as may be fixed in this behalf during the pendency of trial.