MANPYARE RAJPOOT Vs. STATE OF MP

JUDGEMENT

(1.) This order shall also govern the disposal of above mentioned bail applications, as both the bail applications have arisen out of Crime No.200/2019 registered at Police Station Bijawar District Chhattatpur.

(2.) Both the applicants have been arrested on 2.12.2019 for commission of offence under Sections 394 , 395 , 120-B of IPC read with Sections 25 / 27 of the Arms Act.

(3.) The allegations against the present applicants are that they along with other three co- accused persons committed a dacoity with the complainant of a sum of Rs.1,92,500/-. While committing the said crime complainant Abhishek @ Ravi Agrawal was also assaulted by the accused persons in which he also sustained head injury.