VIVEK Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) PERUSED the case diary.

(3.) AS per prosecution case, a report was lodged that on 11.4.14 rape was committed with a minor girl aged five years and attempt to commit murder of grand -mother of the victim was also made. Crime No. 171/14 under Sections 376, 307 of IPC and Section 6 of the Protection of Children from Sexual Offences Act, 2012 has been registered. On the complaint alleging that local government doctors have not properly treated the girl, Vivek Meena, Ramesh Meena, Vishnu Meena, Diwan Gurjar, Anil Singh, Sanju Prajapati, Devendra Shivhare, Vikki Ghosi, Ramswaroop Meena, Bhola Shivhare, Bheekam Rana, Dileep Vishvakarma, son of Pappu Lodha, Shriram Meena, nephew of Vimal Silawat, Dipak Kushwah, Dhanraj Meena, Kaptan Singh, Lokesh Meena, Guddaya Meena, Mukesh Rajput, Ankit Sharma, Devendra Meena, Gajraj Meena, Habeeb Khan, Ankit son of Pindu Sharma, Babulal Meena, Chhotelal Kushwah and 500 -600 unknown persons pelted stones in the campus of Community Health Center, Beenaganj. They also damaged the government property. On receipt of information, the police force reached there. They saw that aforesaid persons and 500 -600 unknown persons were setting the government vehicles on fire and were also damaging the government property. They also broke the doors and windows of the houses of Dr. K.K. Bhargava and Dr. Reshma Pathan, who were residing in the campus, entered in their residences and assaulted them. They also committed loot in their houses and thereafter set their houses on fire. They also attacked the police force by means of Lathi, Danda and stones causing injuries to Head Constable Brajmohan, PSI Sanjay Baraiya, PSI Ramsharma and some other police personnel's. As the situation was going out of control, tear gas and Lathi charge was ordered and thereafter firing was ordered.