MANGILAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is first application under Section 439 of Cr.P.C. for grant of bail. Applicant Mangilal S/o Late Rajaram Thakur is implicated in Crime No. 155/2016 registered at Police Station Kishanganj, Mhow, District Indore for the offence punishable under Sections 301, 302, 307, 120-B, 420, 467, 468, 279, 337 and 304-A of IPC and he is in custody since 07.07.2016.

(3.) As per the facts of the case, applicant who is already in jail facing trial for committing the murder of an Advocate Yogesh Garg had hatched conspiracy to commit murder of Jaisingh who is also an Advocate and was junior to Yogesh Garg.