IRSHAD KHAN Vs. STATE OF MP

JUDGEMENT

(1.) This application has been filed by the applicant under Section 439 of Cr.P.C. for grant of bail in connection with Crime No.840/2020 for the offences punishable under Sections 341, 294, 324, 147, 148, 149 and 307 of IPC registered at Police Station Seoni, District Seoni.

(2.) Learned counsel for the applicant submits that as per prosecution story, the incident of assault on the applicant had taken place on 07.06.2020. In the FIR, lodged promptly thereafter, the name of the applicant does not find place. Name of certain other persons were mentioned by the complainant who have allegedly assaulted him. After the incident of assault, the complainant was examined in Government Hospital, Seoni. The injuries, namely, (i) lacerated injury on nose, (ii) lacerated injury on chin, (iii) lacerated injury on another part of chin, (iv) lacerated injury on leg were recorded by the concerned doctor. Thereafter, complainant was taken to Venus Critical Hospital at Nagpur. He remained there from 09.06.2020 to 19.06.2020.

(3.) During this period, a medical report was prepared in which same injuries were shown which were reflected in the MLC report prepared at Govt. Hospital Seoni. However, for the reasons best known to the complainant, later on, yet another report regarding injuries on the complainant was prepared by the Venus Critical Hospital, Nagpur after discharge of the complainant wherein 12 incised wounds including one stab injury were reflected. The complainant's statement under Section 161 Cr.P.C. was recorded on 26.06.2020 wherein for the first time, he took the name of the applicant. However, in this statement also, there is no specific role allegedly played by the applicant was shown.