AASHIQ Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is first application under Section 439 of Cr.P.C. for grant of bail. Applicant - Aashiq S/o Rashid Gutti Musalman is implicated in Crime No.206/2020 registered at Police Station - Pipliya Mandi, District Mandsaur for the offence punishable under Sections 353, 341, 336, 332, 427 and 34 of IPC and he is in custody since 23.09.2020.

(3.) As per prosecution story, on 15.07.2020, the traffic police of Mandsaur was deputed for checking the vehicles and at 11.45 AM, a pickup vehicle came to the check-post in high speed. It was tried to be stopped but the driver did not stop. The aforesaid vehicle was then chased and it was later on found to be standing in front of a factory of slate-pencil. This vehicle was then sought to be lifted up through crane by the traffic police. When the vehicle was being lifted, the traffic police was stopped by two persons and they pelted stones upon them and thus created hindrance in official functioning. One of the stone also hit member of the team who had come to lift the vehicle. The pickup vehicle was not allowed to be taken and applicant was one of such persons.