BHARAT SAHU, Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) These are the First Bail Applications under Section 439 of Cr.P.C filed by the respective Applicants for grant of bail as they are arrested in connection with Crime No. 276 of 2016, registered at Police Station Basantpur, District Rajnandgaon, for the offence punishable under Sections 307, 120-B, 212/34 of I.P.C. and Sections 25 and 27 of the Arms Act.

(2.) The Applicants have been arrested for committing attempt to murder on injured Ghanshyam Vishwakarma at about 4:30pm on 21.11.2016.

(3.) It appears, in the year 2016 Ghanshyam Vishwakarma and 5 other accused persons have made attempt on the life of Nitin Limbo @ Munku Limbo, for which they are facing criminal trial at Rajnandgaon. When Ghanshyam Vishwakarma was returning from Court at 4:30pm on 21.11.2016, the Applicant Nitin Limbo @ Munku Limbo and Dinesh Maheshwari were moving in a motorcycle, whereas Bharat Sahu was moving in a four-wheeler. They chased the injured Ghanshyam Vishwakarma to some distance and thereafter Nitin Limbo fired from a country made revolver causing injury over left scapular region of Ghanshyam Vishwakarma.