SUNNY Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. Case diary perused.

(2.) This is repeat (second) application under Section 439, Cr.P.C . for grant of bail in connection with Crime No.1465/2019, registered at Police Station-Banganga, District-Ujjain for commission of offence punishable under Sections 323 , 324 , 294 , 506 and 307 of the IPC.

(3.) As per prosecution case, it is alleged that the applicant assaulted the injured-Harsh by kinfe, due to which they sustained various injuries.