LAWS(MPH)-2007-4-50

MANOHAR Vs. STATE OF M P

Decided On April 02, 2007
MANOHAR Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) THE applicant has filed this application under Section 439 of the code of Criminal Procedure, 1973 for grant of regular bail.

(2.) THE short facts for the disposal of this bail application are as follows:-Crime No. 621/06 has been registered by Police Station, Moghat road, Khandwa under Section 306 read with Section 34 of IPC against the applicant and co-accused. According to prosecution story, the applicant and co-accused used to demand money from the deceased Arun and for that, they used to torture him. They also threatened him to implicate in a false case. The deceased Arun had also paid the amount for several times to the accused persons, but ultimately he committed suicide because of the torture caused to him by all the accused.

(3.) AN application for regular bail was filed in the Sessions Court by the applicant and the same was dismissed on 7-2-07 on the ground that earlier bail application of the applicant was dismissed and thereafter, there is no material change in the circumstances, therefore, the applicant is not entitled for bail even though, co-accused has already been granted bail by the High Court.