Madhya Pradesh High Court
Rohit @ Pushpendra Mishra vs The State Of Madhya Pradesh on 15 June, 2015
M. Cr. C. No. 1568/ 20 15 an d 4385/ 20 15
15. 06. 201 5 S hr i P .S . Ga h ar w ar , l e ar n e d co u n s e l f or a p p l i ca n ts Ro h i t a n d Ra h u l.
S hr i Amit Du b e y , l e a rn e d co u n s e l fo r a p p l i ca n t Ri n k u @ A n ch a l Ku m ar .
S hr i Vi v e k L a kh e r a , l e ar n e d P a n e l L aw y e r fo r th e n o n - a p p l i ca n t/ S ta te .
B o th th e ca s es ha v e ar i s e n o u t o f o n e a n d th e sa m e cr i m e n u m b e r of th e sa m e p o l i ce s ta ti o n . H e n ce , th ey a r e h e ar d a n a l o g o u s l y a n d a r e b e i n g d e ci d e d b y th i s co m m o n or d e r .
H e ar d ar g u m e n ts .
P e r us e d ca s e d i ar y a n d m a te r i a l o n re co r d . A p p l i ca n ts Ro h i t a n d Ra h u l h a v e f i l e d f ir s t a n d a p p l i ca n t Ri n k u @ A n ch a l Ku m ar h a s fi l e d s e co n d ba i l a p p l i ca ti o n s un d e r S e cti o n 439 of th e C r. P . C . in co n n e cti o n wi th S e ss i o n s T r i a l N o . 61/ 201 5 S ta te Vs . Ro h i t and o th e rs , a r is i n g out Cr i m e N o . 119/ 20 14 r e g i s te r e d a t P o l i ce S ta ti o n J aw a , D is tr i ct Re w a , p e n di n g on th e file of A d d i ti o n a l Se s s i o ns Judge, T e on th a r , D i s tr i ct Re w a . I n th e s e ss i o n s tr i a l , th e a p p l i ca n ts an d o th e r co - a ccu s e d p e r s on s are being tr i e d f or th e o f f en ce s p un i s h a b l e u n d e r Se cti o n s 364, 302, 201 a n d 34 o f th e I P C a n d 25 a n d 27 o f th e A rm s A ct.
P r o s e cu ti o n a l l e g a ti o n s are th a t on 24. 06. 20 14, co m p l a i n a n t S o h a b u d d i n l o d g e d a wr i tte n co m p l a i n t a t th e a f or e s a i d p o l i ce s ta ti o n s ta ti n g th a t o n 23. 06. 2 01 4 h i s s o n S a l m a n ( s i n ce d e ce a s e d ) w as ki d n a p p e d fr o m I s hw a r i ch a n d ra Vi d y a s a g ar C o l l e g e , J a w a ( f o r s h or t ' th e co l l e g e ' ) by some b o y s /s tu d e n ts and l a te r he wa s m u r d e r e d b y th e m . T h e p o l i ce i n i ti a l l y r e g i s te r e d th e a f or e s a i d o ff e n ce s against th e un k n o w n o f f e n d er (s ). Up o n th e i n v es ti g a ti o n , th e p o l i ce fo u n d th a t on
23. 06. 2 01 4 th e d e ce a s e d e v e - te a s e d th e si s te r of a p p l i ca n t Ro h i t a n d Ra h u l . F e e l i n g a n n o y e d th e r eby, th e y , a p p l i ca n t Ri n k u @ An ch a l Ku m a r a n d o th e r co - a ccu s e d p e rs o n s kidnapped th e d e ce a s e d f ro m th e co l l e g e o n th e g u n - p o i n t. T h e r e af te r , th e y to o k h i m a t a d e s o l a te d p l a ce an d gave him a s e v er e b e a ti n g, r e su l ti n g i n to f ra ctu r e of his ribs wh i ch , in tu r n, r u p tu r e d h is lungs and l i v er ca u s i n g h is d e a th on a cco u n t o f exce s s i v e b l e e d i n g th er e f r o m .
L e a rn e d co u n s e l f o r th e a p p l i ca n ts Ro h i t a n d Ra hu l s u b m i ts th a t th e y h av e b e e n in p r i s o n si n ce 29. 06. 201 4 a n d 31. 07. 2 01 4 r es p e cti v e l y . I t i s a ls o s u b m i tte d b y h i m th a t th e tr i a l C ou r t h as re co r d e d th e e v i d e n ce o f a s m a n y as 14 w i tn e ss e s , b u t th e r e i s n o i o ta o f ev i d en ce a g a i n s t th e a p p l i ca n ts , w hi ch co n n e ct th e m w i th th e m u r d e r o f th e d e ce a s e d .
L e a rn e d co u ns e l f o r th e a p p l i ca n t Ri n k u @ An ch a l Ku m a r s u b m i ts th a t th e r e i s n o e v i d e n ce a g a i ns t h i m in th e d e p o s i ti o n s o f th e p r os e cu ti o n w i tn e ss e s w hi ch ha v e b e e n s o f ar r e co r d e d b y th e tr i a l C o ur t.
Up o n th e s e su b m i s s i o n s, l e ar n e d co u n s e l p r a y f or g r a n t o f b a i l to th e a p p l i ca n ts .
L ea r n e d panel l a wy e r opposes th e af o r es a i d p r a y er s . I t i s su b m i tte d b y hi m th a t B a l e n dr a h a s s ta ted i n hi s ca s e d i a ry s ta te m e n t th a t he sa w a p p l i ca n ts Ro h i t a n d Ra h u l a n d o th e r co - a ccu s e d p er s o n s ha v i n g a f i gh t w i th th e d e ce a s e d i n th e co l l e g e p r e m i s es o n th e d a te o f i n ci d e n t. I t i s a ls o s u b m i tte d b y h i m th a t C hh o te l a l h as s ta te d in h is ca s e d i a r y s ta te m e n t th a t h e s aw a p p l i ca n t Ri n k u @ A n ch a l Ku m ar a n d o th e r s ca rr y i n g th e d e ce a s ed o n th e tw o - w h e e l e r ju s t b e f or e th e in ci d e n t. I t is fu r th er s u b m i tte d b y h i m th a t th i s wi tn e s s i d e n ti f i e d a p p l i ca n t Ri n k u @ A n ch a l Ku m ar i n i d e n ti f i ca ti o n p a r a d e . I t i s al s o s u b m i tte d b y h i m th a t th e p o l i ce h av e r e co r d e d th e ca s e d i a r y s ta te m e n t of P r i y an k a , th e s is te r o f a p p l i ca n t Ro h i t a n d Ra h u l . Sh e h a s s ta te d i n h e r s ta te m e n t th a t th e d e ce a s e d e v e - te a s e d her on th e d a te of i n ci den t. T h e r e u p o n, h e r br o th e r s Ro h i t an d Ra hu l h a d a f i gh t w i th h i m i n th e co l l e g e p r e m is e s . I t i s su b m i tte d b y h i m th a t th e p r o s e cu ti o n h as y e t to e xa m i n e th e a f or es a i d w i tn e s s es in th e tr i a l C o ur t and th e i r e v i d e n ce is m a te r i a l to pr o v e i ts ca s e .
On due co n s i d er a ti o n of th e f a cts an d ci r cu m s ta n ce s o f th e ca s e , th e s u b m i ss i o n s a d v a n ce d o n behalf of th e p ar ti e s by th e ir co u n s e l and non- e xa m i n a ti o n of th e a f or e s a i d wi tn e s s e s by th e p r o s e cu ti o n so f ar in th e tr i a l C o ur t, but wi th o u t e xp r e s s i n g a n y o p i n i o n o n m e r i ts o f th e ca s e , I a m o f th e o p i n i o n th a t i t is n o t a f i t ca s e to g r an t b a i l to th e a p p l i ca n ts . He n ce , th e i r a p p l i ca ti o n s a r e r e je cte d .
C e r ti f i e d co p y a s p e r ru l e s .
(RAJENDRA MAHAJAN) JUDGE ac/-