CHHOTU Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is first application filed under section 439 Cr.P.C. Applicant Chhotu @ Unus Khan was arrested on 03.12.2019 in Crime No. 997/2019 registered at Police Station T.T. Nagar, District Bhopal (M.P.) for the offence punishable under Sections294, 307, 323, 506/ 34 of IPC and Section 25 of Arms Act.

(3.) As per the prosecution case, on 01.12.2019 at 12:30 pm when complainant Tajbar Khan was going to Jumerati Market along with Aarif Khan on Activa vehicle on the way at Mata Mandir, Old Church applicant Chhotu, co-accused Sameer, Tiktik @ Bachha and Pappu met them. They abused them and co-accused Sameer assaulted Aarif with sword on his head and co-accused Tiktik assaulted him with knife in his stomach. Applicant Chhotu and co-accused Pappu assaulted Aarif by kicks and fists. In the incident Aarif sustained grievous injury.