AMANRAJ SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is the first application for grant of bail being filed on behalf of the applicant in connection with Crime No.125/2020 for offences U/s.294 and 326 of I.P.C . registered at P.S. M.P. Nagar, Bhopal.

(3.) But for the offence U/s.326 of the I.P.C ., the other offence is bailable. The allegation against the applicant is of having attacked the complainant with the sharp edged object and caused injuries to him on his left arm, below left elbow of the size of 1.5 cm. x 1.00 cm., muscle deep. The opinion of the doctor is that the said injury is grievous in nature.