AMAR SINGH GURJAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this second application under section 439 of the Cr.P.C. for grant of bail. First application has been dismissed as withdrawn vide order dated 09.07.2019 passed in M.Cr.C.No. 26536/2019.

(2.) The applicant has been arrested on 06.06.2019 by Police Station Avada, District Sheopur, in connection with Crime No. 56/2019 registered in relation to the offence punishable under Section 302 of IPC.

(3.) Prosecution story, in short, is that on 03.06.2019 at around 5 PM, the deceased Yaduraj was going on his motorcycle from Badoda to Salmania, when a speeding dumper driven in rash and negligent manner overtook his motorcycle and stopped about 500 meter ahead.