RAGHVENDRA SHUKLA Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first bail application filed under Section 438 of the Cr.P.C for enlarging applicant on anticipatory bail. This application has been filed after judgment of Hon'ble Supreme Court in Cr.Appeal No.446 of 2016 dated 25 th April, 2016 whereby, the Supreme Court has set-aside the order dated 27.2.2013 passed by another Bench of this Court accepting compromise in the case of co-accused.

(2.) Crime No.332 of 2011 has been registered at Police Station Karera district Shivpuri under the provisions of Sections 307, 34 of the IPC.

(3.) Learned counsel for the applicant submits that as per the prosecution story, complainant is one Hakim Singh S/o Kalyan Singh R/o village Ghughsi district Datia. According to the complainant, he was working on a crusher on 2.4.2006 at village Papreru and was returning back to village from his crusher at about 8, when his brother-in-law, Parmal Singh and nephew Jitendra were accompanying him. He met Rajveer Singh who was In charge of Sunari post and one constable. They asked them to stand else they will fire on them. Thereafter, Hakim Singh was beaten by both Rajveer Singh and Raghvendra Shukla and bullet was fired by present applicant which hit Hakim Singh in his leg.