SHVIDAS PANWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under Sec. 439 of Code of Criminal Procedure, 1973 for grant of bail filed by the applicant-Shvidas Panwar who is in custody since 23/5/2022 in connection with Crime No.424/2020 registered at Police Station Annapurna, District Indore, for the offence punishable under Sec. 302, 294/34 I.P.C.

(2.) As per prosecution story, on 20/11/2020, Ramdas slept the minor girl of Prakash. On next day, Prakash went to the place of Ramdas to talk about the incident. Ramdas abused him, thereafter Shivdas and Deepak came there and they assaulted him by means of stick. Ramdas assaulted him by means of knife. During the treatment the deceased Prakash died.

(3.) Learned counsel for the applicant submits that the dispute has started between the Ramdas and Prakash (deceased) and Shivdas and Deepak (father and son) later on joined. Allegation against applicant is that he assaulted by means of stick All the eye-witnesses have been examined in this case and there are omissions and contradictions. Hence, present applicant may be enlarged on bail.