MO. SHAHID Vs. STATE OF MADHYA

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the applicant's first application under Sec. 439 of Criminal Procedure Code, 1973, as he / she is arrested in connection with Crime No.10/2023 registered at Police Station-Dewas Gate Ujjain (MP) for offence punishable under Ss. 327,323,294, 190,34, 329 of the IPC. The applicant is in custody since 15/2/2023.

(3.) The allegation against the applicant is that he demanded some amount from the complainant which led to altercation between the parties and the applicant assaulted the complainant with a pipe, due to which he received injury on his right hand's finger.