RAJAKARAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No.32/2013 registered at P.S. Gourihaar, District - Chattarpur (M.P.) for the offence punishable under sections 294, 323, 324, 506 and 302/34 of IPC.

(3.) As per the prosecution story, the allegation against the present applicant is that he along with other co-accused caused injuries to the complainant party by means of lathi wherein deceased Malkhan Singh has died. Therefore, the offence as aforesaid has been registered against them.