SHAKEEL Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) The petitioner is in custody since 06.10.2020 in connection with Crime No. 867/2020 registered at P.S.-Kareli District-Narsinpur (M.P.) for the offence punishable under Sections 294, 323, 324, 506, 326 and read with Section 34 of IPC.

(3.) Prosecution case, in short, is that on 06.09.2020, petitioners/accused and co-accused inflicted injury to Parvez, Naseer and complainant/Arsad with rod and stick, due to which Parvez received grievous injury.