RAHUL Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first bail application under Section 439 of the Criminal Procedure Code, 1973. The applicant is in jail since 26.11.2019 in connection with Crime No.453/2019 registered at P.S., Manasa, District Neemuch, for offence punishable under Section 307 , 323 , 294 , 506 / 34 of IPC.

(2.) As per prosecution story, upon heated exchange of verbal altercations between the applicant and neighbour complainant Pinky over the drain water passing nearby their houses, the applicant assaulted the father-in-law of the complainant with stick causing injuries on nose and head. Accordingly, the case has been registered.

(3.) The investigation is complete and charge-sheet has been filed.