NEELESH ALIAS LALLU Vs. STATE OF M P

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 293/2019 registered at P.S. Saikheda, District - Narsinghpur (M.P.) for the offence punishable under sections 341, 302, 120-B, 323, 506 of IPC.

(3.) As per the prosecution story, the allegations against the applicant is that he alongwith other co-accused has caused injuries to victim Balwan by means of lathis and iron rod therefore, he died.