JAHAN SINGH 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 10/6/2023 in connection with Crime No.159/2023 registered at Police Station Gohad, District Bhind (M.P.) for commission of offence punishable under Ss. 336, 323, 294, 506, 324 and 326/34 of IPC.

(3.) Prosecution story in brief is that on 24/4/2023 at about 18:00 hours when complainant Rajendra Baghel, his sister-in-law Guddibai alongwith others were sitting in front of his house, applicant armed with an axe and other co-accused persons came there and started abusing them. Thereafter, applicant assaulted complainant-Rajendra Baghel and his sister-in-law Guddibai with an axe and caused grievous injuries to them while other co-accused persons started pelting stones, due to which Guddi W/o Sardar, Pramod, Guddi W/o Vinod, Sardar and Durgaprasad also sustained injuries.