OMPRAKASH Vs. STATE OF M P

JUDGEMENT

(1.) ARGUMENTS heard. Case diary perused.

(2.) THIS is first application filed under Section 439, Cr. P. C. for grant of bail in connection with Crime No. 119/06 registered under Section 302 of IPC at Police Station, Bilpank, Ratlam. As per the allegations of the prosecution, dead body of one Juzhar was found in his own field having certain injuries on his body. Case against unknown persons was registered by the police. Later on, co-accused Anokheelal and present applicant Omprakash were arrested by the police and on their discloser statement one axe from co-accused, Anokheelal and one Farsi from present applicant has been recovered.

(3.) IT is also alleged that the deceased was having illicit relations with the wife of co-accused Anokheelal and that was the motive for killing the deceased Juzhar.