RAMDAS SINGH Vs. STATE OF M P

JUDGEMENT

(1.) By this first bail application filed under section 439 (2) of the CrPC the applicant Ramdas Singh has prayed for cancellation of bail order of the respondent No. 2 Rajesh Singh granted on 11.8.2009 by the Court of Shri R.P. Makheliya, ASJ (under SC & ST Act), Jaura, District-Morena in bail application No. 259/2009.

(2.) According to the prosecution story, in the night of 28.5.2009, accused Ramroopsingh, Rajesh Singh and Pappu Baluwa assaulted Vishambharsingh by means of lathies and axe, due to which, he sustained grievous injuries on the head and other parts of the body, hence Crime No. 54/2009 under section 147,148,149,307,326, 324,341,294 and 506 (b) of the IPC was registered. Thereafter, respondent/accused Rajesh Singh was granted bail vide order dated 11.8.2009 by ASJ. Jaura, District-Morena. Hence, being aggrieved by that bail order, this application has been filed by the applicant.

(3.) Considered the circumstances. Record of the trial Court perused.