GUDDU Vs. STATE OF M. P.

JUDGEMENT

(1.) This is the second bail application filed by the applicant under Section 439 of the Cr.P.C for grant of bail. First bail application was dismissed as withdrawn by this Court vide order dated 1.6.2020 passed in M.Cr.C. No. 13772/2020.

(2.) The applicant is in custody since 2.4.2020 in connection with Crime No. 58/2020 registered at Police Station Rajnagar, District Chhatarpur for the offence punishable under Sections 294 & 307/34 of the I.P.C

(3.) As per prosecution allegation, while the victim was going on his motorcycle, the co-accused fired at him with Katta. When the victim fell down, the present applicant inflicted an injury by knife on his shoulder.