RAMVEER SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . Perused the case diary This is first application under Section 439 of Cr.P.C. The applicant has been arrested in Crime No.250/2012 registered at Police Station, Gohad, District Bhind, for the offences punishable under Sections 307, 302, 147, 148, 149 of IPC.

(2.) AS per prosecution case, on hearing that Pulandar, Ramveer and Dileep are beating his sons, complainant reached to the spot and saw that Pulandar, Ramveer and Dileep were beating his sons Pinku @ Harpal and Indrapal. Later on Pinku @ Harpal died. The allegation against the applicant is of causing injuries by means of lathi on the head of the deceased.

(3.) THE application is opposed by learned Public Prosecutor as well as by learned counsel for the complainant. Considering the fact that the case of the present applicant is identical with the case of co-accused Pulandar Singh, but without commenting on the merit of the case, the application is allowed. It is directed that the applicant shall be released on bail on his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of Trial Court.