SUNEEL JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant as he has been arrested on 20/3/2023 in connection with Crime No.208/2023 registered at Police Station Cantt, District Guna for the offence punishable under Ss. 294, 323, 506, 427, 34, 326 of IPC.

(3.) Prosecution story, in brief is that on 14/3/2023 at about 13:00 hours the applicant and co-accused were damaging the complainant's crop and when the complainant objected to it, then they abused, assaulted and threatened him. The applicant assaulted the complainant by kicks and fists and co-accused Sanju Jatav assaulted the complainant with axe due to which he sustained grievous injuries.