SANJU YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this second application filed by the applicant under Section 439 of Code of Criminal Procedure for grant of bail. The first application was dismissed as withdrawn on 10.07.2020 vide M.Cr.C. No.21253/2020.

(2.) The applicant is in jail since 21/05/2020 in connection with Crime No.106/2020, registered at Police Station-Bandri, District Sagar for the offence punishable under Sections 307, 323, 324, 147, 148, 149 of IPC.

(3.) The case of the prosecution in short, is that, there was a land dispute between the parties. On 15.05.202 a free fight was taken place between the victim party and the applicant party. The applicant along with other co-accused armed with weapons beaten Ramgopal, Kalyan, Rajju, Radhe and Shaitan Yadav. Both parties lodged report against each other. On the basis of report lodged by the victim party, the applicant has been implicated in the case for aforementioned offence.