CHAITANYA Vs. 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 Sec. 439 Cr.P.C. for grant of bail during trial. The applicant is facing prosecution for offences punishable under Sec. 304, 323, 420, 467, 468 and 471 of the IPC registered with Police Station Kanadia, Indore at Crime No.07/2018.

(3.) As per prosecution case, on 05/01/2018 a School bus belonging to Delhi Public School met with an accident resulting in death of four innocent children as well as driver and certain students received serious injuries.