SANJAY KUMAR SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS order shall govern M.Cr.C. (A) No. 3864 of 2006, M.Cr.C.(A) No. 158 of 2007, M.Cr.C. (A) No. 200 of 2007, M.Cr.C. (A) No. 206 of 2007, M.Cr.C. (A) No. 211 of 2007, M.Cr.C. (A) No. 236 of 2007 and M.Cr.C. No. 242 of 2007.

(2.) THE following chart will show the details of the applications for anticipatory bail being disposed of by this order:

(3.) SHYAMLAL Jaiswal, Kaushal Prasad Prajapati and other waiters of the hotel were taken to the police station in the jeep. It is alleged that upon being exhorted by Dr. Lal Umed Singh, the then C.S.P. Ambikapur, he was severely beaten by Constable Khageshwar Singh resulting in fracture of left temporal bone and other injuries of serious nature. A written report was lodged by SHYAMLAL Jaiswal at Police Station Ambikapur on 13.10.2005. However, the police did not respond and took no action. A private complaint was filed on 30.06.2006 before the Judicial Magistrate First Class, Ambikapur by SHYAMLAL Jaiswal against the then C.S.P. Dr. Lal Umed Singh, Town Inspector D.K. Singh, Head Constable Sanjay Kumar Singh, Constable Khageshwar Singh and Vijay @ Babloo. Upon recording statements under Section 200 Cr.P.C. in complaint case No.186 of 2006 lodged by SHYAMLAL Jaiswal, the Judicial Magistrate First Class, Ambikapur took cognizance of offences under Section 294, 323, 325, 395, 452/34 I.P.C. against the then C.S.P. Dr. Lal Umed Singh, Town Inspector D.K.Singh, Head Constable Sanjay Kumar Singh, Constable Khageshwar Singh and Vijay @ Babloo and issued warrants of arrest against them. Kaushal Prasad Prajapti, Manager of the hotel, also lodged a complaint at police station, Ambikapur, upon which Crime No.691 of 2005 was registered.