SHANDEEP @ SHANU DEYOL Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the Seventh bail application under Section 439 of Cr.P.C. for grant of bail. Earlier first bail application was dismissed on merit vide order dated 10/08/2018 passed in M.Cr.C. No. 28355/2018. Second, third, fourth bail applications were dismissed as withdrawn vide order dated 04/02/2019, 04/05/2019 and 21/06/2019 passed in M.Cr.C. No. 2868/2019, M.Cr.C. No. 16766/2019 and M.Cr.C. No. 24059/2019. Fifth bail application was dismissed on merits vide order dated 14/11/2019 passed in M.Cr.C. No. 44709/2019 and Sixth bail application was dismissed as withdrawn vide order dated 05/06/20 passed in M.Cr.C. No. 54060/2019.

(2.) The applicant was arrested on 27.3.2018 by Police Station Chinor, District Gwalior in connection with Crime No.02/2018 registered in relation to the offence punishable under Sections 302 , 201 and 120-B , 34 of IPC and Sections 25 and 27 of Arms Act.

(3.) Prosecution story, in short, is that on 05/01/2018 at about 11:00 AM, the complainant's son namely- Jagdeep @ Kalu had gone to Chhimak for working in motor binding shop of his maternal uncle- Kabal Singh. At about 8:00 PM, one Satendra Singh telephonically informed the complainant that his son was lying near temple situated on the road at Rarrua village and had sustained gun shot injuries. Thereafter, the complainant and his cousin- Palvindar visited the spot and found that Jagdeep (deceased) was lying on the road, blood was oozing out from his ear and back. Blood was also oozing from the gun shot wounds above waist towards back, on the back near left armpit and near right ear. Nearabout three empties and two live cartridges were also lying there. Jagdeep's motorcycle was also lying nearby. Thereafter, Jagdeep was taken to J.A. Hospital, Gwalior where he was declared dead. On the aforesaid basis, crime has been registered.