VIJAY KUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS is first bail application filed by the applicant under Section 438 of Cr.P.C. for grant of anticipatory bail.

(3.) ACCORDING to prosecution case, on 27.3.2014 Naval Kishroe and Surendra Jain were playing chess on the Chabutara of the shop of the complainant. The complainant was watching them. At about 6.30 or 6.40 p.m. one person came and fired at Naval Chaubey by a country -made Katta and started running away. Naval chased and caught him. In the meantime, complainant and Keshav Kevat also reached there. There was another person standing near the shop of the complainant alongwith motorcycle who started running away. The person who was caught disclosed his name as Sanjay Yadav resident of Jhansi. Naval Chaubey was taken to hospital and the report was lodged by the complainant. During investigation, it is found that enmity between Naval Kishroe and Vijay Bhardwaj was going on due to post of Adhikshika of Kanya Kshatrawas. Earlier mother of Vijay was the Adhikshika and Naval Chaubey wanted that his daughter -in -law be posted at that post and Vijay Bhardwaj wanted posting of Geeta Vanshkar. It was found that Vijay Bhardwaj has conspired with co -accused and Vijay Bhardwaj has given some amount to co -accused for committing murder of Naval Kishore.