BHOLU SIKARWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent, heard finally.

(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 22/6/2023 in connection with Crime No.1256/2022 registered at Police Station City Kotwali, District Morena (M.P.) for commission of offence punishable under Ss. 323, 294, 506, 34, 326 of IPC.

(3.) Prosecution story, in brief is that on 8/11/2022 at about 23 hours, when complainant along with his friend went to their house and he reached at Petha factory, Nainagarh Road, then the applicant and co-accused persons met them and on previous enmity, they started abusing them and when complainant and his friend Vijay Sikarwar objected, then applicant assaulted complainant with a brick, while other co-accused persons assaulted him with an iron rod and wooden stick. They also assaulted complainant's friend Vijay with an iron rod, wooden stick and kicks and fists, due to which, they sustained grievous injuries Accordingly, case has been registered against the applicant.