LAKHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/S 439, Cr.P.C. for grant of bail.

(2.) The applicant has been arrested by Police Station Naisarai, District Ashoknagar (M.P.) in connection with Crime No. 127 of 2022 registered for the offence punishable under Ss. 326, 324, 323, 294, 506, 147, 148 and 149 of IPC.

(3.) Prosecution story in brief is that on 1/8/2022, complainant Pahalwan Singh was sitting in front of his house, at that time, present applicant made the stray animals come to his house. When the complainant asked him why he is doing so, all the co-accused persons along with present applicant started hitting him due to which Pahalwan Singh sustained grievous injuries.