RAJESH VISHWAKARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard and perused the case diary.

(2.) The aforesaid applications have been disposed of by a common order, as the same have arisen out of the same crime number. MCRC No.50813/18 & MCRC No.51321/18- These are the third bail applications under Section 439 of Cr.P.C. filed by applicants Rajesh Vishwakarma and Pankaj Bobde respectively, who are in custody since 7.3.2018 in connection with Crime No.140/2018 registered at Police Station Multai District Betul for the offences punishable under Sections 294 , 323 , 506 , 34 , 307 & 302 of IPC. The first & second applications (MCRC No.14400/18 & MCRC No.34325/18) of the applicant Rajesh Vishwakarma were dismissed as withdrawn on 2.7.2018 & 29.8.2018 respectively, whereas the first & second applications (MCRC No.17599/18 & MCRC No.34394/18) of the applicant Pankaj Bobde were dismissed on 2.7.2018 and 29.8.2018 respectively. MCRC No.40257/18, MCRC No.46269/18 & MCRC No.39456/18- These are the first bail application under Section 439 of Cr.P.C. filed by applicants Umesh, Yogesh and Praveen, who are in custody since 7.3.2018 in connection with Crime No.140/2018 registered at Police Station Multai District Betul for the offences punishable under Sections 294 , 323 , 506 , 34 , 307 & 302 of IPC.

(3.) The allegations against the present applicants are that on 2.3.2018 the incident took place in which it is alleged that the accused persons assaulted the deceased Dashrat as also Yogesh, who had lodged the FIR alleging that the assault has been made by the applicants. In the said incident Yogesh had received injuries on his head and Dashrath, who was also grievously hurt, subsequently succumbed to the injuries on 8.3.2018.