SHYAMABAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicants have filed this first bail application under Sec. 439 of the Code of Criminal Procedure, 1973 in connection with Crime No. 288/2022 registered at P.S - Neemuch City, Neemuch (M.P.) for commission of offence punishable under Ss. 302,325,294,323,506,3344 of IPC. As per prosecution story, on 6/7/2022, deceased, along with his nephew and one Asharam, went to the matrimonial a house of his nephew to drop her back asdue to some family iissues she was not living with her in laws since long when he went there he met co-accused Omprakash, who started beating and abusing the deceased for coming to his house and hence to escape from the place, he: the daughter of the nephew and Asharam, went to the house of Lalaram, Gayari, After some time, co-accused Omprakash, Radheshyam, Gopal, Deepak, Guudybai and the present applicant/accused went to the house of Lalaram Gayari with Lathies and iron rods and started assaulting the deceased with the same . He was injured badly and was taken to the hospital, he was being treated, suffered fatal injuries and ultimately succumbed to his injuries and. passed away on 23.07. 2022. Accordingly, aforementioned offence was registered and the applicants were arrested.

(2.) Learned counsel for the applicants contended that applicants are innocent and have been falsely implicated in this offence. There is no legal evidence available on record to connect the applicants with the aforementioned offence. They did not commit any offence.

(3.) They were not present on the spot at the time of the incident.