HARIHAR Vs. STATE OF C.G

JUDGEMENT

(1.) Heard.

(2.) The applicants have preferred this application under Section 439 of the Code of Criminal Procedure for grant of bail. They are accused in Crime No. 195/2004 registered at Police Station Bhatapara (Gramin), Distt. - Raipur (C.G.) for commission of offence punishable under Sections 302, 506B, 323, 324, 294, 325, 147, 148, 149 of the IPC.

(3.) It is alleged that on 17-11-2004 on account of property dispute present applicants accompanied with other accused persons came and accaulted a number of persons. As a result there of Bhagwat received several injuries and succumbed to death, Chitrautin Bai, Kalhal Bai, Mantri, Ramesh, Laxmi, Surit and others received injuries.