PAPPU KILER Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Case diary perused.

(2.) This is third application filed under Section 439 of Cr.P. C. for grant of bail to the applicant, as he has been arrested in connection with crime No.883/2018, registered at P. S. Kolgawan District Satna for commission of offence punishable under Sections 294 , 323 , 324 , 506 / 34 , 326 of IPC. His first application was dismissed vide order dated 29.3.2019 passed in M.Cr.C. No.12396/2019 on merits and second application was also dismissed vide order dated 2.11.2019 passed in M.Cr.C. No.24038/2019 on merits.

(3.) As per prosecution story, on 24.10.2018, at about 4.30 p.m. near Renault Agency Kripalpur under the jurisdiction of P. S. Kolgawan District Satna complainant Ashu Tripathi reached there on the pretext of his real brother (co-accused Vijay Tripathi) where two other persons have already there, abused him in filthy language and also attacked on him with knives, which were in their hands, by which he got serious injuries on his abdomen, right thigh, left shoulder and both the buttocks. He made hue and cry, hearing the same some persons came there and rescue him then they fled away from the spot threatening him that they will not leave him in future. Complainant lodged the report. On that basis above mentioned crime has been registered against the applicant and other co-accused persons. His medical examination has been conducted. He remain hospitalized for some days.