MAN PYARE Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . This order shall dispose of all the above -referred M. Cr. Cs. Case diary of Crime No. 40/2000 of PS. Garhi Maihara (Chhatarpur) for offences punishable under Sections 147, 148, 323, 294 307 and 302. IPC perused. The prosecution allegations are that Ramadhar and others were in possession of the land in dispute and had sown the crops but the accused party was trying to harvest the crop therefore. Ramadhar and others went to the field and required the accused persons not cut the crops. It is shown in the FIR itself that one of the accused informed Ramadhar and others that they have won in the Civil Court but Ramadhar asserted on the spot that the land was their ancestral property and as they had sown the crops they would harvest their own crops.

(2.) IN support of the application accused Manpyare has filed copy of the, order dated 2 -7 -1998 passed in C.S. No. 36A/95 in favour of Mamta. Indrapal and Rani. all children of Vanshgopal against Ramadhar and four others. By the said order. the learned Civil Judge had restrained Ramadhar, his two brothers arid one Shantibai from interfering with the possession of children of Vanshgopal. Not only this, the further documents show that the revenue records were also corrected and the entries earlier made were reversed. The prosecution allegations are that accused Vanshgopal (who is not present before this Court) opened the assault on deceased Ramadhar; while the others caused - injuries to other persons. It - is not in dispute before me that some of the accused persons have also suffered injuries and counter case has been registered against the complainant and witnesses of the present case.

(3.) ON each of the applicant furnishing a personal bond in sum of Rs. 10,000/ - with one surety each in the like amount to the satisfaction of CJM, Chhatarpur, they be released immediately, for their appearance before the said Court/trial - Court, and/or as and where so ordered. C.C. must be supplied today itself. Applications allowed.