MEHARBAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) Prosecution story, in brief is that deceased Dhuraji was admitted in G. S. Hospital, Taal due to burn injuries on 16/2/2024. The deceased in his statement recorded on 1/3/2024 alleged that applicant alongwith co- accused Umrav Singh and Banesingh had abused him in filthy language demanding outstanding wages and poured hot edible oil on him. Due to complication of burn injuries, deceased succumbed to death on 30/3/2024. FIR was lodged belatedly by Shivlal (PW-1) S/o of the deceased. The dying declaration was also recorded after a period of about 15 days.

(3.) Learned counsel for the applicant/accused submits that the applicant has not committed the offence and has falsely been implicated in the case. Applicant is in custody since 1/3/2024. After completion of investigation, charge-sheet has been filed. It is submitted that co-accused Umrav Singh has already been enlarged on bail by the Coordinate Bench of this Court vide order dtd. 9/10/2025 passed in MCRC No.44498/2025. It is contended that Shivlal (PW-1) in para-11 of his cross-examination has deposed that applicant and co-accused persons came to meet his father while he was hospitalized and denied any dispute regarding money and land between them. Trial will take considerable long time for its disposal, therefore, it is prayed that on the ground of parity with co-accused, present applicant be also released on bail.