SHERU Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under Section 439 Cr.P.C for grant of bail in connection with Crime No.128/2019 registered at Police Station - Nagalwadi, District Barwani for commission of offence punishable under Section 302 IPC.

(2.) As per prosecution story, a marg was registered on the complaint of Pyarsingh to the effect that his nephew went in a function in the nigh of 14.5.2019. When he did not return home, search was made. On 15.5.2019 at around 10.00 p.m. complainant and some villagers found the deceased in the well of Subhash. On that basis, FIR came into existence.

(3.) An investigation was carried out and continuing the same, applicant was arrested.