RANVEER SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this third application under section 439 of the Cr.P.C. for grant of bail. First application was dismissed on merits vide order dt.14.08.2019 passed in M.Cr.C. No.31476/2019 and second application was dismissed as withdrawn vide order dt.17.3.2020 passed in M.Cr.C.No.5942/2010.

(2.) The applicant has been arrested on 04.02.2019 by Police Station Sehore, District Shivpuri in connection with Crime No.130/2018 registered in relation to the offence punishable under Sections 307 , 323 , 147 , 148 , 149 , 324 , 336 and 201 of IPC.

(3.) Allegation against the applicant and other co-accused is that complainant had purchased the land from Ratiram and Bhogi and was getting it cleaned. At that time 8-10 persons came on the spot armed with axe and Lathis and said them this land belongs to them. Complainant informed that he had purchased the land. Some altercation took place between them. Hari Kishan Gurjar inflicted injuries by axe, Siddarth inflicted Lathi blow due to which he fell down. Mohar Singh came to save them then Malkhan beaten them with Lathi and thereafter 8-10 persons also beaten them with Lathi and ran away from the spot. On the aforesaid basis, crime has been registered.