Madhya Pradesh High Court
Devprasad @ Pappu Rathore vs The State Of Madhya Pradesh on 31 October, 2017
1 Miscellaneous Criminal Case No.10317/2017 31.10.2017 Shri A.K. Saraswar, learned counsel for applicant Dev Prasad @ Pappu Rathore s/o Babulal Rathore.
Smt. Mamta Shandilya, learned Public Prosecutor for the non-applicant / State of MP.
They are heard.
This is fourth application under Section 439 of Criminal Procedure Code, 1973 for grant of bail filed on behalf of applicant Dev Prasad @ Pappu Rathore s/o Babulal Rathore, who is implicated in connection with Crime No.175/2015 registered at Police Station Manasa, District Neemuch (MP) for the offence punishable un- der Section 302 of the Indian Penal Code, 1860.
The applicant is in custody since 16.04.2015. Kalpana (PW-3) in her court statement has very categorically stated that the deceased was along with her husband Mukesh Patidar.
Considering her statement and material evidence available in the case diary, no case for grant of bail, as prayed for, is made out.
Accordingly, Miscellaneous Criminal Case No.10317/2017 is dismissed.
(P.K. Jaiswal) Judge Pithawe RC