MAHENDRA GUPTA Vs. THE STATE OF M.P.

JUDGEMENT

(1.) On account of the prevailing conditions worldwide, brought about by the COVID 19 virus, this application has been heard and decided through video conferencing, to maintain social distancing. The necessary parties have effectively been represented by their respective counsels through video conferencing.

(2.) This is the first bail application filed by the applicants under Section 439 of the Cr.P.C. for grant of bail. The applicants are in custody since 07-04.2020 in connection with Crime No. 97/2020 registered at P.S. Hanumana, District Rewa for the offences punishable under Sections 147, 452, 294, 323, 307, 506 and 427 of I.P.C.

(3.) It is alleged that applicant Mahendra Gupta on telephone called other co-accused persons and they entered into the house of the complainant and thereafter formed common intention they attacked on the complainant's daughter Poornma Gupta. It is alleged that Poornma Gupta was hit by co-accused Sandeep Gupta by stone on the head and Tullu Pump on the shoulder. It is alleged against the present applicants that they had also scuffled with the other co-accused persons. It is alleged against applicant Mahendra Gupta that he had caused beating injury and both the accused persons had used fist and kicks in the incident.