Madhya Pradesh High Court
Suresh vs The State Of Madhya Pradesh on 28 January, 2016
CRA-2320-2012
(SURESH Vs THE STATE OF MADHYA PRADESH)
28-01-2016
Shri S.A. Wakil, counsel for the appellants. Shri Prakash Gupta, Panel Lawyer for the State. Heard on I.A. No.484/2016, application filed for grant of bail on behalf of appellant No.1 Suresh and appellant No.2 Dulari.
Keeping in view the statement of P.W.-3 Kailashi, eye-witness to the entire incident, it is clear that it is present appellants Suresh and Dulari, who had drawn deceased Dasmati in river on account of some superstitious belief.
Keeping in view the statement of eye-witness Kailashi, we see no reason to enlarge the appellants on bail.
Accordingly, no case is made out for enlarging the appellants on bail, I.A. No.484/2016 is rejected.
(RAJENDRA MENON) (SUSHIL KUMAR PALO)
JUDGE JUDGE