NEETU Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this fourth application under section 439 of the Cr.P.C. for grant of bail. Third application has been dismissed as withdrawn vide order dated 27.09.2019 passed in M.Cr.C.No.38954/2019 with liberty to renew the prayer after examination of Ku. Anjana before the trial Court.

(2.) The applicant has been arrested by Police Station Kailaras, District Morena, in connection with Crime No.64/2018 registered in relation to the offence punishable under Sections 302, 307, 147, 148, 149, 120-B of IPC and Section 25/27 of Arms Act.

(3.) Allegations against the applicant, in short, are that the applicant admittedly wielded a gun. Firing was made by Dhoni and two others persons namely Nitu and Tunda Pramar who had also fired gunshot to other persons.