MUKESH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under sec. 439 of the Cr.P.C. for grant of bail.

(2.) After being arrested in connection with Crime No.139/2021 registered at Police Station Bamorkala, District Shivpuri for the offences punishable under Ss. 324, 294, 323, 506, 34 and subsequently enhanced 326 of the IPC, the applicants are in judicial custody.

(3.) Allegations against the applicants, in short, are that, on 3/7/2021, at about 9 PM, when complainant along with his brothers Prakash, Anand Kushwah and Ramesh Kushwah was eating at a hotel, all the accused persons came and started abusing them filthily. When Prakash objected, co-accused Tulsi Kushwah inflicted injury with Axe on forehead of Prakash, co-accused Kalu Kushwaha assaulted him with a Danda causing injury above left eye while the present applicants beat Prakash with Lathis due to which he received simple injuries on left ribs and abodomen. On the basis of aforesaid, crime has been registered.