SATYANARAYAN Vs. STATE OF M.P

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) This is the first application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 24.10.2019 in connection with Crime Case No. 1176/2019 registered at Police Station Chimanganjmandi, District Ujjain for the offence punishable under sections 294, 323, 427, 506, 34 , 307 of IPC and Section 25 of Arms Act. As per prosecution story, applicant alongwith three accused persons had assembled in a liquor bar(kalari) to consume liquor. They called the complainant, an employee of the bar to bring water packets and thereafter entered into heated exchanges with him in the context of payment thereof. So much so, present applicant Satyanarayan alias Satya and co-accused Rahul alias Akash took out knife and assaulted the complainant on forearm and the head causing wounds. Accordingly, the case has been registered against the applicant.

(3.) Investigation is complete. Challan has been filed.