VIJAY KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since these two bail applications are arising out of same crime number, they are being heard together and disposed of by this common order.

(2.) The applicants have preferred these Bail Applications under Sec. 439 of the Code of Criminal Procedure, 1973 in connection with Crime No.835/2022, registered at Police Station Kasdol, Outpost Lavan, District- Baloda Bazar-Bhatapara (C.G.) for the offence punishable under Sec. 302, 201, 147, 148, 149, 120-B of the IPC.

(3.) Case of the prosecution, in brief, is that on 5/10/2022, at about 6:20 pm, the deceased namely Ramswaroop Verma met with an accident and he was taken to the hospital, where doctor declared him dead. Merg intimation was given by younger brother of the deceased namely Ramsanehi Verma, on same day at about 21:20 hrs, where he has stated that the deceased took his motorcycle to see Dussehra festival, but it was informed by Mahesh Verma on mobile phone that, the deceased Ramsvaroop Verma has met with an accident. On 6/10/2022, Ramsanehi Verma lodged a report to the effect that there was some dispute between the present applicant and other accused persons with the deceased, therefore, they have committed murder of the deceased using knife and sharped edged weapon. On such complaint, the police registered offence as stated above against total 8 persons.