HARENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is a repeat application for grant of bail to appellant. Appellant has been arrested in connection with Crime No. 154/2015 registered at P.S. Shahpur District Betul for offences punishable under Sections 302, 201 of the Indian Penal Code and Section 3(2)(5) of the SC/ST (Prevention of Atrocities) Act. Earlier bail application of the appellant was considered and rejected on merit. Subsequent thereto, co-accused applied for grant of bail and the bail was granted by Co-ordinate Single Bench vide order dated 15.3.2017. Hence, the present application has been filed claiming parity.

(3.) Allegation against the appellant is that he mixed 'chuha mar dawa' in the liquor which was given to the deceased for consumption. As a result whereof, he died and to conceal this evidence, dead body was thrown in the forest on Baretha Ghat section between Shahpur and Betul.