AMIT Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Present bail petition has been filed under Section 439 of Cr.P.C.. The applicant has been arrested in Crime No.18/2018 registered at Police Station-Bhanwarkua, Distt.- Indore for the offence punishable under Section 307 of IPC. He is in custody since 07.01.2018.

(2.) As per prosecution case, on 06.01.2018 at about 11.20 A.M., the complainant- Suraj Yadav lodged a Dehati Nalishi that he is a practicing advocate and between 9-10 a.m., he went to home of Sanjay Dwivedi situated at Janki Nath Gate, Indore for recovering a sum of Rs.17 lacs and while he was demanding money, he was shot at by the present applicant, who is brother of Sanjay Dwivedi.

(3.) The complainant went to the hospital at 11.20 A.M. and he was medically examined, thereafter, F.I.R. report was lodged and an offence under Section 307 of IPC has been registered against the present applicant, who is in jail.