ROHIT BANJARA Vs. STATE OF MADHYAPRADESH

JUDGEMENT

(1.) Heard through Video Conferencing. This is first bail application filed by the applicants under Section 439 of the Code of Criminal Procedure.

(2.) The applicant is in custody since 17/07/2020 in connection with Crime No.344/2020 registered at P.S.-Gohparu, District-Shahdol (M.P.) for the offence punishable under Sections 399, 402 and 307 of the IPC alongwith Sections 25 and 27 of the Arms Act.

(3.) A s per prosecution story, on 17/07/2020, Probationary Deputy Superintendent of Police, Police-Station-Gohparu received a secret information that 7-8 accused persons in two four wheelers are standing behind bushes near Nowgaon Sand Mines for and they were making plan to commit dacoity at Sand Mines, where the amount of royalty used to be deposited and the money was also collected there. Thereafter, police officials were collected and two teams were constituted to caught the said persons. They reached on the spot and caught red handed the present applicant alongwith other co-accused persons, while they were making plan to commit dacoity on the said mines. Co-accused-Girdhari fired from the Katta on police officials. During investigation, one iron tommy and Scorpio car were seized from the possession of the applicant.