RISHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the third bail application under Section 439 of Cr.P.C. before High Court in connection with Crime No.1876/2019 under Section 307 , 323 , 294 , 506 and 34 of IPC registered at Police Station à ?€Â" Tilak Nagar, District-Indore and applicant is in custody since 31/05/2019.

(2.) First and second bail applications were dismissed as withdrawn with liberty to renew his prayer after filing of the challan and after recording of statements of material witnesses vide its order dated 19/07/2019, 26/08/2019 passed in M.Cr.C. Nos.28993/2019 and 33712/2019 respectively.

(3.) According to the prosecution case, on 30/05/2019 complainat-Vicky Pawar lodged FIR that when he was in party with co-accused and other friends at his house, a dispute arose between the complainant and co- accused. Later-on, brother/the present applicant of co-accused came with pistol, abused the complainant, hit him with fist and kicks and fired a gun shot on complainant, which landed on wall and threatened him with dire consequences.