ABID SHAIKH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the third application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicants who are in custody since 25.6.2020 in connection with Crime No.219/2020 registered at Police Station Industrial Area, Dewas for the offence punishable under Sections 294, 323, 506 and 307/34 of IPC.

(2.) The first bail application being M.Cr.C.No. 21839/2020 was dismissed as withdrawn vide order dated 9.7.2020 and the second application being M.Cr.C.No. 26627/2020 was dismissed as withdrawn vide order dated 13.8.2020 with liberty to revive the prayer after 10 weeks.

(3.) As per the prosecution case, the applicants and complainant party are residents of village Nagda. Over a trivial issue of collection of husk from the agricultural field, the applicants along with Jakir, Atish and Lalu Pahalwan abused filthly the complainant party and indulged into fight with them. Jakir hit with an axe on the head of Rais. His sister Nazma when came to rescue, Abid hit her on face and back. Atish and Shabir also caused injuries by wooden stick on the head of Sajid. Accordingly, case has been registered against the applicants and co-accused persons.