DEVISINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and also perused the case diary.

(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.520/2021 registered at Police Station-Kotwali, District-Shajapur (MP) for offence punishable under Ss. 341, 307, 323, 294, 506/34 of the IPC. Applicant is in jail since 28/12/2021.

(3.) Allegation against the applicant is of causing grievance injuries to the complainant along with the other accused persons.