CHHOTE Vs. STATE OF M.P.

JUDGEMENT

(1.) In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.

(2.) Learned counsel for the rival parties are heard. The applicant has filed this first application u/S. 439 Cr.P.C. for grant of bail. The applicant has been arrested by Police Station- Vijaypur, District- Sheopur (M.P.) in connection with Crime No.213/2020 registered in relation to the offences punishable under sections 147, 148, 149, 294, 323, 506-B, 324 of IPC and further added sections 325 and 326 of IPC.

(3.) Allegations against the applicant, in short, are that on 04/10/2020 at about 1:00 PM, some quarrel took place with regard to grazing the cattle between the applicant and the complainant. On that, the applicant alongwith other co-accused persons, armed with sticks and axe came on the spot and started dismentaling the boundary wall of the complainant and when the complainant stopped them not to do so, they started beating him by means of sticks and Axe, due to which, the complainant received injuries on various parts of the body. On the aforesaid basis, crime has been registered.