KARAN NISHAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The matter is heard through Video Conferencing.

(2.) The applicant has preferred this First Bail Application under Sec. 439 of Code of Criminal Procedure, 1973 as he is in jail since 10/03/2020 in connection with Crime No. 86/2020 registered at Police Station Bhilai-3, Bhilai, District Durg (C.G.) for the offence punishable under Sec. 307 of Indian Penal Code.

(3.) As per the prosecution case on 09/03/2020 at around 09:00 PM complainant Subhash Sharma was sitting alongwith one Govind and another boy in front of his house. At that time the present applicant came there and asked the complainant to accompanying him for having liquor and when the complainant refused, he assaulted him with knife on his neck in an attempt to commit his murder.