MANJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through Video Conferencing. This is first bail application filed by the applicants under Section 439 of the Code of Criminal Procedure.

(2.) The applicant is in custody since 26/08/2020 in connection with Crime No.178/2020 registered at P.S.-Sendari, District-Niwari(M.P.) for the offence punishable under Sections 307, 323, 324, 294 and 506/34 of the IPC.

(3.) As per prosecution story, on 15/08/2020, complainant-Balveer Rajput lodged a report that on 14/08/2020 at about 7:30 p.m., when his cousin Charan Singh was standing infront of the house of Mahadev Rajput at that time present applicant alongwith co-accused persons namely, Karan Singh, Sonu Rajput and Bhagwat Rajput reached there. It is alleged that the present applicant abated the other co-accused persons to inflict injuries to injured-Charan Singh. Thereafter, co-accused-Sonu inflicted injury by Lohangi to Charan Singh, due to which he sustained grievous injury. After hearing hue and cry of Charan Singh, Jitendra and Santram came there to rescue him. Then co-accused-Karan Singh inflicted injury by axe to Jitendra and co-accused-Bhagwat Rajput injury by stick to Santram. Present applicant/accused also inflicted injury by stick to injured-Charan Singh and one of them fired from the country made pistol. After hearing the noise of fire arm, other villagers namely Jamnaprasad, Ramesh and Kusuma Rajput reached on the spot, then applicant alongwith other co-accused persons threatening the complainant party, fled away from the spot. On the basis of that report, present FIR was lodged against the applicant and other co-accused persons.