RAMBHAROSE RAWAT Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. This is repeat application filed under Section 439 of the Cr.P.C. for grant of bail to the applicant who has been arrested in connection with Crime No. 341/2015, registered at P.S. Gadarwara, District- Narsinghpur for the offence punishable under Sections 304, 302 of the IPC & 30 of Arms Act.

(2.) Earlier application was dismissed vide order dated 24/09/2015 passed in M.Cr.C. No. 13245/2015 with the following observation:-

(3.) The material witnesses have been examined before the trial court by the prosecution. Photocopy of the statements have been filed. The deceased was the relative of the family members of the bridegroom. The applicant is the mama in relationship of the husband of the bridegroom. When the reception of the marriage was going on, it is alleged that the present applicant had fired gun shot in air and due to the aforesaid gun shot, the deceased was died.