RAMDAS CHATURVEDI vs THE STATE OF CHHATTISGARH

This is an application filed under Section 439 Cr.P.C. for grant of bail to the applicant, who has been arrested in connection with Crime

No.268/2017 registered at Police Station Pulgaon, District Durg (C.G.) for the offence punishable under Sections 452, 294, 506 (B),

The present applicant is in jail since 9.12.2017 in connection with the aforesaid Crime number.

The case against the present applicant as per prosecution is that, the present applicant is said to have assaulted the injured-Ashok Banjare on

21/06/2017 with a Laathi and has caused grievous head injuries.

The counsel for the applicant submits that, it is a case where there was no intention of any assault on part of the present applicant, but it is only

because of the family dispute and on spar of the moment the incident occurred and thus prayed for releasing the applicant on bail.

The State counsel however opposing the bail application submits that, the present applicant does not deserve bail for the reason that, there is an

eye-witness namely Gajeshwari-the wife of the injured who has deposed of having witnessed the present applicant assaulting the injured-Ashok

Banjare.

Further, what also reflect is that, the nature of injury sustained by the present applicant was grievous in nature and as a result of the accident, the

injured was hospitalized for about 12 days and was unconscious for about 4 days.

Given the nature of assault and the fact that the incident has been witnessed by an eye-witness this Court is of the opinion that primafacie no

strong case has been made out for releasing the applicant The present MCRC thus deserve to be and is accordingly rejected.