HARISH RAWAT Vs. STATE OF M P

JUDGEMENT

(1.) Heard on this first bail application under Section 439 of Cr.P.C. filed on behalf of the applicant.

(2.) The applicant is in jail since 31/03/2020 in connection with Crime No.28/2020 registered at Police Station Gouharganj, District Raisen for commission of offence punishable under Sections 302, 342 r/w Section 34 of IPC.

(3.) The case of the prosecution against the applicant, in short, is that, on the dispute of theft of goat, there was scuffle happened between co-accused Inder Singh and the deceased. Later on Inder Singh, present applicant-Harish and other co-accused persons gathered with wooden stick and locked the deceased inside a room and beaten him with wooden stick and kicks and fists. He received injuries and later on he succumbed to that injuries.