VIKAS PRAJAPATI Vs. STATE OF MP

JUDGEMENT

(1.) This is the first bail application under Section 439 of Cr.P.C filed by petitioner--Vikas in Crime No.05/2020, under Sections 325 , 326 , 307 , 323 , 324 , 294 and 506 / 34 of IPC registered at Police Station-- Barotha, District--Dewas.

(2.) Allegation against the petitioner is that he was having axe and inflicted the same on several body parts of injured Rakesh. On medial examination, three simple injuries were found which were, in the opinion of the Doctor, caused by the hard and blunt object. Section 307 IPC was added to the case later.

(3.) The objection of the State as well as learned counsel representing the complainant is that injured Rakesh was hospitalized for 21 days, therefore, the case falls under the ambit of Sections 326 and 307 of IPC.