ROHIT Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is first bail application under Section 439 of the Criminal Procedure Code, 1973. The applicant is in jail since 2.6.2020 in connection with Crime No.244/2020 registered at P.S., Badnawar, District Dhar, for offence punishable under Section 307, 324, 294, 506, 34 of IPC and under Section 25-B of Arms Act.

(3.) As per prosecution story, an FIR was lodged by one Jaideep with allegations that co-accused Akash Sharma had caused fatal injuries on the wrist of right arm of Jaideep and shoulder, neck and wrist of left arm of Pratham Pawar. Co-accused Lakshdeep, Devashish and present applicant Rohit had also pelted stones on the complainant party consisting of Jaideep, Pratham Pawar and Abhijeet. Accordingly, the case has been registered.