RIYASAT ALI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant in connection with Crime No.414/2021 registered at Police Station Badod, Dist. Agar Malwa (M.P.) under Sec. 307 of IPC.

(2.) The allegation against the present applicant is that he had caused the injury to the complainant with the help of knife, but no stab wound was found on the person of the complainant. It is stated that subsequently in the medical report which is held at 08:30 PM, some of the injuries were found to be caused by knife. There is discrepancy in the medical report of the pre-MLC and MLC.

(3.) It is directed that Applicant- Riyasat Ali shall be released from custody upon furnishing a personal bond of Rs.50,000.00 (Rupees Fifty Thousand Only) with one surety of the like amount to the satisfaction of the Ld. Court below.