RASHID Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is a Third bail application under Section 439 of Cr.P.C being filed by the applicant in connection with Crime No.514/2018, registered at Police Station Rahatgarh, District Sagar, for the offences punishable under Sections 294 , 323 , 324 , 506 , 325 and 326 of IPC.

(2.) First bail application of the applicant being M.Cr.C. Nos.1093/2019 has been dismissed as withdrawn vide order dated 05.02.2019 with liberty to renew the prayer after examination of all injured witnesses while second bail application being M.Cr.C. No.27429/2019 has been plainly dismissed as withdrawn vide order dated 28.08.2019.

(3.) The case of the prosecution is that, on 10.10.2018 at about 01:00 pm in front of the house of complainant Yasmin Usmani, situated at Ward No.3 under the jurisdiction of Police Station Rahatgarh, District Sagar, on a dispute of digging some pit, applicant along with other co-accused persons have attacked Shaireyar @ Sheru Usmani, husband of the complainant. On intervention of complainant, her mother-in-law Basheeran Bi and father-in-law Mohabbat Usmani have also been assaulted by means of sword and sticks, as a result of which they received grievous injuries. On that basis, crime under the above mentioned offence has been registered against the applicant and other co-accused persons.