LAWS(MPH)-2018-7-325

RAJESH Vs. STATE OF MADHYA PRADESH

Decided On July 27, 2018
RAJESH Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is First application of the applicant Rajesh filed under section 439 Cr.P.C., 1973 for grant of bail in connection with Crime No. 547/2017 registered at Police Station Gotegaon, District Narsinghpur for the offence punishable under Section 294, 323, 307, 365/34 of IPC and Section 25/27 of Arms Act.

(3.) According to prosecution case on 24/08/2017 at about 7:30 PM when the complainant Jitendra was taking breakfast alongwith Deepak Maharaj and Shailesh near Narad Hotel, at that time applicant Rajesh alongwith other co-accused persons namely Yashpal Patel, Abhishek Patel and Raju also came there. Thereafter, applicant Rajesh fired on Jitendra Patel by country made pistol (Katta) with intent to kill him, due to which, he sustained injuries in his thigh. Applicant and co-accused also assaulted the complainant by a stick and took him to Rimjha Tiraha on a four wheeler and left there.