JALAJ MESHRAM 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 Section 304 , 323 , 420 , 467 , 468 , 471 and 34 of the IPC registered with Police Station Kanadiya, Distt. Indore at Crime No.07/2018.

(3.) The applicant is undisputedly an employee of Suvidha Auto Gas India Pvt. Ltd. and the allegation against the applicant is that he was required to check speed governor fitted in the bus in question which met with an unfortunate accident resulting in death of four innocent children.