UMESH KERKETTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is the First Bail Application filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the applicant who has been arrested on 6/8/2020 in connection with Crime No.149/2020 registered at Police Station Rajpur, Dist. Balrampur-Ramanujganj (CG) for the offence punishable under Ss. 302, 201/34 of Indian Penal Code and Ss. 25, 27 of Arms Act.

(3.) As per the prosecution case, on the intervening night of 04/5/8/2020 Lahun Ram, who was having a dispute over a land, was murdered and his body was thrown in the river Gagar which runs in the backside of the house. Subsequently, when the dead body was found the matter was investigated and Sukhdev, Pradeep, Mangal and Rameshwar and the present applicant were arrested.