LOVEKUSH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant was arrested on 24/12/2021 in connection with Crime No.126/2021 by Police Station Gaswani, District Sheopur (MP) for the offence punishable under Ss. 307, 506, 120-B of IPC, 25,27 of Arms Act.

(2.) In brief, the prosecution case is that on 23/12/2021 at hospital Vijaypur, Police Station Gaswani, District Sheopuri, Raghav lodged a report against present applicant/accused that at 3 P.M. applicant/ accused called him. On his invitation, he reached the house situated at main road where Ashish Jatav met him. Applicant/accused Chotu was there having country made pistol. He told him that he will check his pistol on him. Thereafter, he put country made pistol on his ear, due to which, he pull down. thereafter, applicant/accused fired on him. Bullet hit on his thigh. Blood was oozing out. On his report, offence under Ss. 307. 506 in dehatinalsi was recorded. Thereafter, offence under Ss. 120-B of IPC, 25,27 of Arms Act was enhanced. He was sent for medical examination. Applicant/accused was arrested. Country made pistol was seized. Charge-sheet is annexed with the case diary.

(3.) After investigation, charge-sheet has been filed.