ANANDRAJ KATARIYA Vs. STATE OF M P

JUDGEMENT

(1.) Arguments on the first bail application of the applicant Anandraj Katariya for grant of bail under section 439 of the Criminal Procedure Code heard.

(2.) It is alleged that the applicant Anandraj Katariya is involved in Crime No. 661/2007 of Police Station Audyogik Kshetra, Dewas, District Dewas registered under sections 302/34, 201, 120B of the IPC and under sections 25, 27 of the Arms Act.

(3.) It was found that deceased Sunil Joshi was member of RSS and was working as Jila Panchayat in the year 2002. Deceased Sunil Joshi @ Manoj was involved in Ninama murder case of Police Station Manpur, District Indore and he was absconding. Due to this fact he was expelled from R.S.S. Sunil Joshi was having relations with Pragya Singh and Asimanand and he was an active member with them. Since 2006 Sunil Joshi was residing at Dewas and he was known as Guruji also. In the last months of 2006 Dharmesh Shah who was known to Sunil Joshi came to Dewas with his friend Raj Singh @ Harshad Solanki, Mehul @ Ghanshyam @ Mahpat, Mohan @ Ramesh and Ustad @ Jayanti and asked Sunil Joshi to make some arrangement of stay of his friends. These four persons were accused in the Best Backery Case of Police Station Panigate, Gujrat and they were absconding and arrest warrant was issued against them. They were residing with their fake name. Their actual names were Raj @ Harshad @ Rajsingh @ Munna @ Dadi @ Prem, the name of other person was Mehul @ Ghanshyam @ Maphat, the name of third person who Mohan @ Ramesh @ Rinku and the fourth was Ustad @ Jayanti Bhai Gohil @ Mani. Sunil Joshi @ Guruji rented the house of Gabbu Chamar near Lime Mine and he was residing with all these four persons there. Accused Ustad @ Jayanti was working at the shop of Ramcharan Khati and was preparing breakfast, Mohan @ Ramesh was working at Khali Shop, Raj @ Harshad Solanki and Mehul were working as painter and were also working for other contractual works.