MANU @ MAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the bail application. Case -diary has been perused. This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail.

(2.) Applicant has been arrested on 17 -11 -2014 in connection with Crime No.132/2014 registered at Police Station, Tendua District Shivpuri for the offence punishable under Sections 302, 364, 147, 148, 149 and 120 -B of IPC.

(3.) As per prosecution story, the incident has occurred in the evening of 26 -08 -2014. FIR was lodged by Rameshwar in early morning at about 5:15 am on 27 -08 -2014 after lapse of 11 -12 hours of the incident against Manu alias Man Singh, Dharmendra, Dola, Ummed, Narendra and Aparbal -son -in -law of Manu. The allegations were made that when the complainant was returning with his tractor from Shivpuri, in the way, his brother Karan Singh and son Sanjay Singh both overtook him by motorcycle bearing No. MP33 MF4010 and near Chetambar Ki Puliya, on the basis of political enmity, aforesaid motorcycle was dashed by accused Dharmendra by Indica Car, due to which Karan Singh and Sanjay Singh both fell down on the earth. Thereafter, all the accused persons including the applicant came out of car and Karan Singh and Sanjay Singh were taken away by them in the aforesaid car. Thereafter, complainant reached at his house and narrated the incident to Radhavallabh, Balkishan and Halke. On that information, all the family members of complainant started searching Karan Singh and Sanjay Singh and at about 10:11 pm near Kumharwa Road one white Indica Car was found lying in a pit and dead bodies of Karan Singh and Sanjay Singh were found in the agriculture field of Soybean. It was also alleged that Karan Singh and Sanjay Singh both were assaulted by iron road and Lathi.