MANISH SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this first application filed by the applicant under Section 439 of Code of Criminal Procedure for grant of bail.

(2.) The applicant is in jail since 16-01-2020 in connection with Crime No.281/2019, registered at Police Station-Mauganj, District-Rewa for offence under Sections 307 read with Section 34 of IPC and Sections 25 / 27 of Arms Act.

(3.) The case of the prosecution, in short, is that, the victim who was a member of a raiding party, seized corex syrup and thereafter, left the police party to the police station and returned with his vehicle to wash it on the bank of a river. At that time, the applicant along with other co-accused persons came over there for taking revenge. On seeing the accused persons, the victim tried to fled away from the spot. It is alleged against the applicant that he opened fire upon victim but the victim anyhow saved himself and lodged a report at Police Station-Mauganj, District-Rewa, which was registered at crime No.281/2019. The applicant was arrested on 16.1.2020 and since then he is in jail.