RASMI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is First bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 10/11/2022 by Police Station- Gohad, District- Bhind (M.P.) in connection with Crime No.269/2022 for the offence punishable under Ss. 302, 394, 395, 396, 412, 414, 120-B of the I.P.C., Sec. 11/13 of the M.P.D.V.P.K. Act and Sec. 25/27 of the Arms Act.

(3.) Prosecution story, in short, is that on 14/8/2022 at 11:50 P.M. Complainant Ram Kumar lodged Dehati Nalisi in Police Station Gohad, District Bhind that in the afternoon 4:30 pm along with his daughter Rinky was present in the house. At that time, three unknown persons aged between about 40-45 years having mask on their face came in the house and inquired one person, Lucky is accomplish was caught hold to him. Allegation levelled against co-accused Lucky regarding Arms and demanded key. He denied that they forced him to open almirah and locker. They collected silver, gold ornaments and cash in a bag and were started coming out from the house and at that time, his daughter Rinky objected thereafter all three persons are caught hold him and the cloth entered in the mouth of his daughter, one put country-made pistol on her chest and threatened her dire consequenses. After closing them in the house and they fled away with ornaments. After two hours, Munna Lal came there and opened the door of the said house. They were brought to the hospital and where Rinky was declared died. On the basis of information, under Ss. 302, 394, 395, 396, 412, 414, 120-B of the I.P.C., Sec. 11/13 of the M.P.D.V.P.K. Act and Sec. 25/27 of the Arms Act was registered the offence on basis of dehati Nalishi bearing Crime No.269/2022 Police Station-Gohad, District- Bhind. Dead body of the deceased of punchnama was prepared and postmortem was conducted.