MUKESH SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application filed on behalf of the applicant under Section 439 of Cr.P.C. for grant of bail.

(2.) The applicant has been arrested on 26.03.2019 in connection with Crime No.65/2019 registered by Police Station Beohari, District Shahdol for offence punishable under Sections 302/34 and 120-B of IPC as also under Section 25(1)(b) and 27 of the Arms Act.

(3.) As per prosecution case, it is alleged that on 11.03.2019 three unknown persons waylaid Autorickshaw being driven by Ramnarayan (since deceased) and fired Katta on him which resulted in profuse bleeding and said Ramnarayan died on the spot. Police registered a case against some unknown persons. Thereafter, during investigation, present applicant and other co-accused persons have been arrested.