MUNNA MAAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing.

(2.) This is first application filed under section 439 Cr.P.C seeking bail in connection with Crime No.185/2020 registered at police station Mahidpur Road, district Ujjain for the offences punishable under sections 341, 323, 324, 294, 327 and 506/34 of the IPC.

(3.) As per prosecution story on 26.08.2020 when complainants Abdul Wahab and Abdul Khalid were excavating sand from the mine the applicant along with Saddam, Chand, Shah, Gabbar and Fakir Mohalla came there and demanded money from Abdul Wahab (hafta vasuli). When he refused accused Saddam and Gabbar caused stab injuries to him.