AJAY KUMAR @ KIRTI DHIMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The accused/applicant has moved this bail application under Section 439 of the Code of Criminal Procedure for releasing him on regular bail during trial in connection with Crime No.109/2015 registered at Police Station Dhamdha, Distt. Durg for the offences punishable under Sections 294, 506-B, 323, 341 & 307 of the Indian Penal Code.

(3.) Case of the prosecution, in brief, is that applicant is said to have assaulted complainant Deepak @ Golu Dhimar by screw driver by which he suffered grievous injuries in his abdomen, which were sufficient to cause his death.