SANJU Vs. STATE OF MADHYA PRADESH

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 01.03.2020 in connection with crime No.126/2020 registered at P..S. Khajrana, Indore for the offence punishable under section 294 , 323 , 327 and 506 r/w Sec 34 of IPC .

(3.) As per prosecution case, the applicant Sanju and co-accused Manish (who has been enlarged on bail by the trial Court) met Arvind at the mutton shop and demanded money for liquor. On denial from Arvind, they hurled filthy abuses and also gave kick and fist blows to the complainant. Accordingly, case has been registered against the accused person.