MAHENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) This is the first application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 15.06.2020 in connection with Crime Case No. 283/20 registered at Police Station Khajrana, District- Indore for the offence punishable under Sections 327, 323, 329, 294 and 506/34 of IPC.

(3.) As per the prosecution case, the complainant - Rajendra Tiwari is an employee in a wine shop situated at Khajrana, Indore. The applicant alongwith other co-accused persons namely Nitin, Sunil @ Gotu and Harjinder Singh @ Santi called the complainant from the liquor shop where these four persons have assembled and hurled filthy abuses with threat of dire consequences, if he did not give the money to make available the liquor for consumption. The complainant was brutally beaten by all accused persons. He suffered grievous injuries on various parts of the body including fracture of left Ulna bone. Accordingly, the case has been registered against the accused persons.