RAVI KUMAR KOL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is the second application under Sec. 439 Cr.P.C for grant of bail. Applicant Ravi Kumar Kol @ Kallu Kol was arrested on 16/9/2021 in connection with Crime No.380/2021 registered at Police Station Khamhariya, Distt. Jabalpur (M.P.) for the offence punishable under Ss. 294 and 307 of the IPC.

(3.) As per prosecution case, on 16/9/2021 at around 6.20 p.m., when injured Shekhar was at his grossery shop located at Prem Nagar, Pipariya, applicant Ravi Kumar @ Kallu came there and abused him when he objected, applicant assaulted him with knife, due to which he sustained grievous injury.