RAMNARESH KEWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through Video Conferencing. Case diary perused.

(2.) This is the first bail application filed under Section 439 Cr.P.C. for grant of bail. Applicants Ramnaresh Kewat and Vishal Mishra were arrested on 11/12/2020 in Crime No.209/2020 registered at Police Station Indvar, District Umaria for the offence punishable under Sections 294, 323, 307, 506, 34 of the IPC and Section 25, 27 of the Arms Act.

(3.) As per prosecution case on 18/09/2020 complainant Pratap Singh Loni alongwith his brother Deepak Loni in one boat, Rohani and his brother Rinku Loni in second boat and Raju Loni and Baghela Loani in third boat went for fishing to Ban Sagar Dam. At around 06:30 A.M. applicants Ramnaresh Kewat and Vishal Mishra and co-accused Shailendra Singh @ Nitin, Lavkush and Sunny came there in a boat and abused the complainant. Thereafter, co-accused Nitin assaulted complainant/injured Rohani with stick and applicants and other co-accused persons also assaulted him by kicks and fists. At that point of time other co-accused fired at complainant/injured Rohani, due to which he sustained gunshot injury in his right leg.