SATENDRA SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application which has been preferred under Section 438 of the Code of Criminal Procedure on behalf of applicant Satendra who is aged 17 years. He claims himself to be juvenile.

(2.) Case diary has been perused. Applicant is apprehending his arrest in connection with Crime No. 75/2014 registered at Police Station Mau, District Bhind for the offence punishable under Sections 294, 302, 34 of IPC.

(3.) As per the prosecution case, incident occurred on 24.02.2014 between 11 am to 12 noon when the work of maintenance of public road was going on at village Padaria and the same was opposed by Naval Sharma and Gurali Sharma by saying that the land was belonging to them. In the noon, Ashok was trying to stop them by saying that do not oppose. Thereafter, Ashok was beaten by Anand S/o Kalyan, Satendra, Bheekaram, Naval and Gurali on account of which Ashok fell down on the ground and died on the spot. FIR was lodged by Ramsharan Sharma and on that basis Crime No. 75/2014 has been registered.