Madhya Pradesh High Court
Dhiru @ Dheeraj vs The State Of Madhya Pradesh on 6 May, 2015
1
(Dheeru @ Deeraj Vs. State of M.P.)
M.Cr.C.No.3429/2015
06.05.2015
Shri Puran Kulshrestra, learned counsel for the
applicant.
Shri Vijay Sundaram, learned Panel Lawyer for
respondent/State.
The case is listed today for admission. Heard on the bail application.
Case diary is available.
This is first bail application under Section 439 of Cr.P.C. The applicant has been arrested in connection with Crime No.06/2015 registered at Police Station Dimni, District Morena (M.P), for the offences punishable under Sections 147, 148 and 302/149 of IPC.
As per prosecution case, complainant lodged a report alleging therein that on 15.01.2015 deceased-Laxmisagar and Dilip were sleeping in a room near a well. At about 6 AM applicant-Dheeru, Rinku, Raju, Vivek, Avdesh, Ramkaran, Ramshankar and Brijballabh who were hiding there, assaulted the deceased-Laxmisagar by means of mouser, 12 bore gun, Lathis and Katta. Rinku and Raju also fired on Laxmisagar which hit in his leg and he fell down. When he was taken to Morena, he died in the way.
Learned counsel for the applicant submits that applicant has falsely been implicated in the case. He has 2 (Dheeru @ Deeraj Vs. State of M.P.) M.Cr.C.No.3429/2015 not committed any offence. The applicant is in custody since 16.01.2015 and trial is likely to take time. In such premises, applicant prayed for bail.
The prayer is opposed by learned Panel Lawyer. Considering the facts and circumstances of the case and looking to the gravity of the offence, at this stage it is not a fit case for grant of bail to the applicant.
Accordingly, this bail application is hereby dismissed.
(Sushil Kumar Gupta) Judge bj/-