ANIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the applicant's first application under Sec. 439 of Criminal Procedure Code,1973, as he is implicated in connection with Crime No.402/2021 registered at Police Station- Kshipra, District-Indore (MP) for offence punishable under Ss. 341,294, 323, 324, 326, 506, 34, 147, 148, 149, 307 of the IPC. The applicant is in custody since 26/10/2021.

(3.) Allegation against the applicant is of causing head injury to the complainant Tomy.