SUDARSHAN SONAR Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of grant of bail.

(2.) This is the first bail application preferred by the applicant under Section 439 Cr.P.C. for grant of bail during trial. The applicant is facing prosecution for offences punishable under Sections 304 , 323 , 420 , 467 , 468 , 471 , 188 and 34 of the IPC registered with Police Station Kanadia, Indore at Crime No.07/2018.

(3.) The facts as stated in the bail petition reflects that the applicant is at present working as a Principal of Delhi Public School, Indore. He was appointed w.e.f. 28/02/2014. In the township of Indore on the main Bombay-Agra Road (bypass), an incident took place resulting in death of four innocent children travelling in the bus. The other children also received injuries and the driver of the bus, bearing number MP-09-FA-2029, also expired on the spot.