KOMAL DANGI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is third application filed under Sec. 439 of Cr.P.C in crime no.574/2022 under Sec. 307, 294, 323, 147, 148, 149, 506, 325 of IPC registered at police station Biaora, Rajgarh.

(2.) The second application was dismissed as withdrawn with liberty to revive the same after statement of victim Mangilal and Doctor is recorded in the Court.

(3.) Learned counsel for the applicant submits that the statement of victim has been recorded and there are certain contradictions in his statement. He further submits that in the statement of Doctor, he has not stated that the injury received by Mangilal was dangerous to life.