STATE OF MADHYA PRADESH Vs. MANOJ JATAV

JUDGEMENT

(1.) A Co-ordinate Bench of this Court, while considering the bail application of the Co-accused Jagdish, had issued a notice to the respondent to show cause as to why the bail granted to him, by another Bench of this Court, by order dated 18-12-2017 passed in M.Cr.C. No. 24878 of 2017 be not cancelled. Accordingly, this case has been registered under section 439(2) of Cr.P.C., 1973 for cancellation of bail granted to the respondent.

(2.) The necessary facts for the disposal of the present application in short are that the complainant Arvind Koli, lodged a F.I.R. on 9- 1-2017 that his brother Babulal was killed by the respondent, and Co-accused persons by causing injuries by an axe, lathi etc. The respondent was having lathi, whereas the Co-accused Jagdish was having also having lathi. The dead body of the deceased Babulal was sent for postmortem, and in the postmortem, multiple contusions and abrasions were found on the whole body with multiple fractures.

(3.) The respondent filed a repeat application for grant of bail, which was registered as M.Cr.C. No. 24878/2017. The said application was allowed observing that none of the injuries was caused by the respondent on any vital part of the body of the deceased.