IRFAN KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is the first application under Sec. 439 of Criminal Procedure Code, 1973, as the applicant is implicated in connection with Crime No.599/2023, registered at Police Station Bhanwarkua, District Indore (MP) for commission of offence punishable under Ss. 327, 294 and 506 of IPC.

(3.) The allegation against the applicant is that he demanded Rs.1000.00 for consuming liquor. On denying he used abused and filthy words and also inflicted with knife to the complainant.