SARNAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicants have filed this first application u/S. 439 of Cr.P.C. for grant of bail.

(2.) The applicants have been arrested by police station Jamner, District Guna in Connection with Crime No.68/2022 registered for the offence punishable under Ss. 307, 120-B and 34 of IPC and Ss. 25, 27 of Arms Act.

(3.) As per prosecution story, short facts of the case are that on 10/4/2022 complainant Devendra lodged a typed complaint at police Station, Jamner, Distt. Guna, that on 10/4/2022 at 3 pm after loading coriander in his tractor trolley he was going to sell the same to Beenaganj from his village Rusalli. On the way near Pahadgarh village two persons namely co-accused Anil and Kalyan came on Pulsar motorcycle. Kalyan was driving the motorcycle and Anil was sitting as pillion rider and he was having Katta in his hand. After coming near to the complainant Anil fired in the air, due to which complainant stopped his tractor and tried to run away, then Kalyan fired in the air from behind, due to which he received marks of gun powder at his left hand and left side of cheek. Incident was witnessed by Akku Raghuwanshi. On his report, crime for the aforesaid offences have been registered. against present applicants Sarnam and Sonu as weell as co-accused Kalyan, Anil Rajput, Rajkumar, Ajay Rana and Saurabh Lodhi. Complainant was sent for medical examination. As per his medical report, tattooing (small multiple black particles) over left hand and left side of cheek was found. Co-accused were arrested on 13/4/2022 whereas applicants were arrested on 21/4/2022. From their possession, mobile was seized.