KALLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is First bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 07/12/2022 by Police Station- Kailaras, District- Morena (M.P.) in connection with Crime No.631/2022 for the offence punishable under Ss. 323, 147, 148, 149, 307 of the I.P.C. and Sec. 25/27 of the Arms Act.

(3.) Prosecution story, in short, is that on 9/11/2022 at 11:40 P.M. complainant Ricky @ Devendra lodged an oral complaint in Police Station Kailaras, District Morena against present applicant and other co-accused persons. On 9/11/2022 in the evening 7:45 applicant and accused persons Banwari, Devendra, Ramu and Chotu were standing outside the house. At that time, younger brother Upendra @ Bhura came running form Gurjar Chouraha toward the house and was crying 'pandito ne mughe mara hai'. From his right hand of his finger the blood was oozing. At that time, accused Banwari, Devendra Sharma, Ramu Sharma came on a motor-cycle, Banwari Sharma was having a gun, Ramu Sharma was having Fersa and in an other motorcycle accused Ravi Sharma, Chotu Sharma was having lathi in their hands came over there and started crying "maro" due to which accused Banwari Sharma fire upon Bhura with intention to kill. Bullet hit on his right thigh. Blood was oozing, thereafter they fled away. Injured was brought to hospital. On the basis of information, offence punishable under Ss. 323, 147, 148, 149, 307 of the I.P.C. and Sec. 25/27 of the Arms Act bearing Crime No.631/2022 has been registered against the applicant in Police Station- Kailaras, District- Morena (M.P.).