ARJUN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the second repeat application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 01.11.2019 in connection with crime No.371/2019 registered at P..S.Rawati, Ratlam for the offence punishable under sections 307 , 294 , 324 and 506 of IPC. His first application was dismissed as withdrawn by order dated 10.01.2020 passed in M.Cr.C. No. 46/2020 with liberty to revive after eight weeks.

(3.) As per prosecution case, while the applicant, the injured complainant/informant Khumchand and one Bhurelal were sitting together over a drink party, quarrel took place between them followed by heated exchanges. The applicant is alleged to have taken out sword from the nearby room and inflicted injuries on the upper side of eye going towards head of Khumchand and in the back of Bhurelal. Accordingly, case has been registered against the accused person.