AVILAKH YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Above bail applications arise out of same crime number, therefore, they are being heard together and decided by this common order.

(2.) These are second bail applications under Sec. 439 of CrPC for grant of regular bail to applicants as they are arrested in connection with Crime No. 36 of 2021 registered at Police Station-Ramchandrapur, District-Balrampur-Ramanujganj for offence punishable under Ss. 147, 148, 294, 506-B, 323, 307 and 302 of IPC.

(3.) Case of prosecution, in brief, is that on 3/7/2021 Kalawati, w/o Kanhai Yadav after quarrel, left her matrimonial home, which was reported by her father-in-law to Ishwar Yadav and thereafter, on 4/7/2021, Ishwar Yadav along with other family members and villagers came to matrimonial village of Kalawati for convening a meeting. In the meeting when no settlement was arrived, they returned back to their village on Tata Magic vehicle. On the way to their village, upon seeing Kanhai Yadav and Chotu Korwa near Salaivanva turn, applicants stopped their vehicle, assaulted Kanhai Yadav and Chotu Korwa by means of hands, fists and clubs, as a result, they suffered injuries. Chotu Korwa during course of his treatment, succumbed to the injuries suffered by him. Incident was reported by Kanhai Yadav, upon which Crime No. 36 of 2021 was registered against applicants and other accused for aforementioned offences and they were arrested.