SATYAM KUSHWAHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this first bail application filed under Section 439 of Cr.P.C. on behalf of the applicant.

(2.) The applicant is in jail in connection with Crime No.676/2020 registered a t Police Station Ranjhi, District Jabalpur, for commission of offence punishable under Sections 294, 223, 327, 331, 506 r/w 34 of IPC.

(3.) The case of the prosecution, in short, is that, applicant along with other co-accused persons stopped the way of the victim and asked for Rs.500/- for consuming liquor. On denying, the applicant and the co-accused persons started abusing him with filthy words and beaten the victim.