MAN SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) HEARD . Perused the case diary.

(2.) THIS is first application for his anticipatory bail under section 438 of CrPC by the applicant.

(3.) AS per the first information report, on the day of occurrence the deceased Bablu alias Jaswant Dubey alongwith his cousin brothers Udayveer (complainant) and Dharmveer was going to his agricultural farm in a Jeep. When they reached in front of the house of the present applicant, it is alleged that Baktaver Singh, Palvinder Talanga, Narendra Singh, Sukhdev Singh, Vinder Singh, Harish, Gurulal, Jitendra and co-accused Lalla Gadariya and Bhura and Mewa Gadariya armed with sword, FARSI, BAKA attacked and assaulted the deceased, who sustained several injuries and lateron succumbed to his injuries. The report of the incident has been lodged by the cousin brother of the deceased Udayveer. During investigation, the matter was transferred for further investigation to CID and it is alleged that after investigation, it was found that it was the present applicant, who alongwith Lalla, Bhura and Mewa caused the death of the deceased by inflicting injuries by sword, FARSI and BAKA and other persons who were named in the first information report were not assailants. Therefore, the challan has been filed against the applicant and three others co-accused.