SHANKAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the applicant's first bail application filed under Sec. 439 of Criminal Procedure Code, 1973, as he/she is arrested in connection with Crime No.54/2023 registered at Police Station Barod, District Agar Malwa for offence punishable under Ss. 307, 323, 324,294,325 and 506/34 0f IPC. The applicant is in custody since 4/7/2023.

(3.) The allegation against the applicant is that he caused injuries by a sword on the head of Bheru Singh.