Madhya Pradesh High Court
Aaral Paradhi vs The State Of Madhya Pradesh on 5 March, 2024
Author: Vishal Dhagat
Bench: Vishal Dhagat
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL DHAGAT
ON THE 5 th OF MARCH, 2024
MISC. CRIMINAL CASE No. 9351 of 2024
BETWEEN:-
1. AARAL PARADHI S/O SHRI DARYAWANI @
DARYANI PARADHI, AGED ABOUT 28 YEARS,
OCCUPATION: LABOUR R/O VILLAGE
MOHARABA P.S. BADERA DISTRCT SATNA
(MADHYA PRADESH)
2. DARYAWANI @ DARYANI PARADHI S/O UNIOR P
ARDHI, AGED ABOUT 60 YEARS, OCCUPATION:
LABOUR R/O VILLAGE MOHARABA P.S. BADERA
DISTRCT SATNA (MADHYA PRADESH)
.....APPLICANTS
(BY SHRI ROOPAK KUMAR SAINI - ADVOCATE)
AND
THE STATE OF MADHYA PRADESH THROUGH POLICE
S TAT I O N BADERA DISTRICT SATNA (MADHYA
PRADESH)
.....RESPONDENTS
(BY SHRI S.K. RAI - GOVERNMENT ADVOCATE)
This application coming on for admission this day, the court passed the
following:
ORDER
This is first bail application filed by applicants under Section 439 of Cr.P.C. for grant of regular bail relating to FIR No.187/2023 registered at Police Station-Badera, District-Satna (MP) for the offence under Sections 147, 148, 149, 302, 294, 323, 324, 506, 120-B of the IPC.
2 . Learned counsel appearing for the applicants submitted arguing Signature Not Verified Signed by: SHABANA ANSARI Signing time: 06-03-2024 13:24:13 2 counsel is not available today.
3. Learned Government Advocate appearing for the State opposed the bail application and submitted that as per eye witness account namely Anshu Paradhi, applicants were present on spot and had assaulted the deceased.
4. Heard learned counsel for the parties.
5. Considering the aforesaid facts and circumstances of the case and also the fact that there is eye witness account regarding murder and said witness has named the applicant for causing the incident, bail application filed by the applicants is dismissed.
(VISHAL DHAGAT) JUDGE $A Signature Not Verified Signed by: SHABANA ANSARI Signing time: 06-03-2024 13:24:13