RAMPREET BAGHEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant was arrested on 28/12/2021 in connection with Crime No.676/2021 by Police Station Dehat, District Bhind(M.P.) for the offence punishable under Ss. 394 of IPC and Sec. 11/13 of MPDVPK Act.

(3.) In brief, the prosecution case is that on 23/11/2021 at 11.20 P.M., complainant Pradeep Sharma in injured position has lodged a dehatinalsi at Trama Centre, District Hospital, Bhind that he was working as a security guard in front of 17 battalian, Itarsi Road, Bhind in Shiva Motors. He goes at 10 A.M. and leave there at 7 P.M. On 23/11/2021, at 7 P.M. after completed his job, he was going to his house having one licenced gun No.MP/BHD/D/2/325/2004B NP Bore No.8320/315 by his own bicycle, when he reached Housing Board colony, one unknown person assaulted on his head with a stick. Due to which, he fell down. He saw that in two motor cycles four persons came over there. They covered their face with clothes. Out of which one snatched his licenced gun and ran away. He dialed 100 number and lodged a report. On his report, offence under Ss. 11/13 of MPDVPK Act and under Ss. 394 of IPC was registered. Thereafter, F.I.R.was lodged against unknown persons. He was sent for medical e x a min a t io n . During investigation from possession of the present applicant/accused Rs.3000.00 and three live cartridges were seized. Applicant was arrested on 28/12/2021.