ANIL VISHWAKARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 279/2019 registered at P.S. Jamodi, District - Sidhi (M.P.) for the offence punishable under section 306 read with section 34 of IPC. First application was dismissed as withdrawn vide order dated 4/09/2019 passed in M.Cr.C. No. 30747/2019.

(2.) As per the prosecution story the allegation against the applicant is that he alongwith other co-accused has harassed the deceased Shrivati Vishwakarma physically and mentally therefore, she has committed suicide by hanging.

(3.) Learned counsel for the applicant submits that the applicant is innocent and he is in custody since 25/06/2019. It is further submitted that during investigation and while recording the statement of witnesses who are related to deceased, no ingredients u/s 107 of IPC are found to implicate the applicant for commission of alleged offence. On the aforesaid subsequent change in the circumstances, prayer is made to release the applicant on bail.