AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
14 paragraphs · 204 wordsB. K. Shrivastava, J
Heard on application filed on 15.12.2020 under Section 439 of the Cr.P.C. on behalf of applicant Murli s/o Hajari Rajak, who was arrested on
26.11.2020 in connection with Crime No.533/2020 registered at Police Station Batiyagarh, District Damoh (M.P.) under Sections 307, 294, 506, 34 of
IPC.
It appears from the record that the applicant was present with Churaman and Halle Bhai on the spot. As per the prosecution story and FIR, injuries
were caused by Halle Bhai by the help of Lathi to Goutam Rajak, Dharmu and Gopal. There is no any allegation that the present applicant assaulted
upon any of the person belongs to the complainant party.
Therefore, looking to the over all circumstances, without commenting on the merits of the case, the application is allowed.It is ordered that the
applicant shall be released on bail upon his furnishing a bail bond worth Rs.50,000/- (Rupees Fifty Thousand Only) and a personal bond of the same
amount to the satisfaction of the trial Court.
At the time of releasing the applicant from custody, all necessary instructions issued by Government related to COVID-19 shall also be followed by
the concerned Authorities.
Accordingly, this M.Cr.C. stands allowed.
Certified copy as per rules.