- (1.)HEARD.
(2.)THE accused/applicant has preferred this bail application under Section 439 of the Criminal Procedure Code for releasing him on regular bail in Crime No. 109/2006 registered at Police Station Pakhanjoor, distt. Kanker for offence punishable under sections 302, 201 and 120b of the IPC.
(3.)CASE of the prosecution is that in the night of 8. 12. 2006 at about 10-11 p. m. coaccused persons namely, Paritosh Mandal, vidhan Mandal, Nirapad Mandal, Raju and deyashish attacked Pavitra Mandal with clubs and committed his murder, thereafter, they called the motorcycle of the present accused/applicant namely, Nikhil Vishwas and the body of Pavitra Mandal was taken on that motorcycle which was being driven by the present accused/applicant, after cutting the body into two pieces same was thrown in Nala and other places.
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