MEGHNI PRASAD NARANGE Vs. STATE OF C G

JUDGEMENT

(1.) This is an application filed under seeking grant of regular bail to the applicant in connection with Crime No. 318/2013 registered at P.S. Kasdol (C.G.) for the offence punishable under Section 341, 294, 506, 323, 307 IPC. As per the prosecution case, on 27.7.2013 the complainant victim while he was travelling on his motorcycle at village Lawan he was assaulted by this applicant by way of club and one blow was given on his head thereby he fell down and the other pillion rider Mohit Ram has also sustained injuries. It is the case of the prosecution that during the altercation, the incident happened and the injury was caused by the applicant.

(2.) Learned counsel for the applicant would submit that initially no offence was made out under Section 307 IPC and the way the incident happened due to heat exchange of words, it cannot be said that there was presence of intention to kill. He further submits that one of the injured Jogiram has been examined and according to his statement, one blow was given on his head and the other blow was caused on the leg. He would further submits that according to the medical report there was a lacerated wound 6x1x1 cm on the head but no fracture corresponding to the said injury was reported, therefore, the case under Section 307 IPC is not made out. He would further submit that injured Mohit Ram had sustained swelling on his leg measuring 3x2 cm. He would also submit that had there been any intention to kill, there would have been presence of much more injuries. He would further submit that the applicant is in jail since 06.8.2013 therefore, he may be granted regular bail.

(3.) Per contra, learned state Counsel opposes the bail.