AMAR PRASAD & ORS. Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD both the counsel.

(2.) THIS petition under Section 439 of Cr.P.C. has been filed by applicants Amar Prasad, Arjun Prasad, Teekara Prasad and Hemlal for grant of bail. They are some of the accused in Crime No.76/2002, registered Police Station : Dabhra, for the offences punishable under Sections 147, 148, 149 and 302 of I.P.C.

(3.) IS is submitted that the incident took place on 22.06.2002 at about 11.00 P.M. in village Kudri in front of the house of the applicants. In respect of this incident, Amar Prasad - applicant No. 1 herein, filed a complaint before Dabhra Police and Crime No. 75/2002 was registered against deceased Ganga Prasad and others and on the complaint filed by Ramkumar Crime No. 76/2002 was registered against Brij Mohan and the applicants for the offences punishable under Sections 147, 148, 149 and 302 of I.P.C. It is further submitted that there are five accused persons in Crime No. 76/2002 namely Brij Mohan and the applicants and in Crime No. 75/2002 there are five accused persons namely Ramkumar -Complainant/injured, Mehatarram, Resham, Bharatram -injured and deceased Ganga Prasad. It is submitted that name of one more injured is Sawatram.