JAGDISH SINGH GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Sec. 439 of the Code of Criminal Procedure, 1973 has been filed for grant of bail to applicant - Jagdish Singh Gurjar in connection with Crime No. 67/2022 for the offences punishable under Ss. 307, 323, 294, 34 of IPC, registered at Police Station Nurabad, District Morena.

(2.) The applicant has been in judicial custody since 11/12/2022. The allegation against the applicant is being a member of group of three people who stated to have entered into an altercation with the complainant over a land dispute after which one of them fired a country made firearm at the complainant which struck him at the lower part of his foot. The highest offence is under Sec. 307 of IPC. The other two offences under Sec. 323 and 294 of IPC are bailable. The specific allegation pertaining to firing is attributable to co-accused Ramprakash. The allegation against the applicant herein are of having abused the complainant and assaulting him with fists blows and kicks. The MLC only reflects the firearm injury. It does not reflect any injuries in the nature of contusions and abrasions which are consonant with assault with kicks and fists blows.

(3.) Learned counsel for the Objector and the State while opposing the application for grant of bail have stated that the applicant was absconding for long and it was great efforts of trial Court which had issued a Non Bailable Warrant that the applicant has been arrested and thereafter sent to judicial custody. Learned counsel for the State has specifically submitted that the applicant and the others had arrived at the scene of occurrence with the intention of causing injury to the complainant. According to him, the main accused, who fired the gunshot, had come to the scene of occurrence armed with the country made firearm.