ANKIT DUBEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case Diary is available.

(2.) This first application under Sec. 438 of CrPC has been filed for grant of anticipatory bail to the applicant, who apprehends his arrest in connection with Crime No.07/2023 registered at Police Station Lahar, District Bhind (MP) for the offence punishable under Ss. 323, 294, 452, 506, 147, 148, 336, 324, 458 of IPC.

(3.) Prosecution case, in brief, is that on 8/1/2023 at about 19:30 to 20:00 hours, applicant and co-accused persons started abusing complainant Ashok and when he objected and went to inside his house, applicant and co-accused persons armed with deadly weapons, i.e., axe, farsi and wooden stick entered into his house, assaulted him with axe farsi and wooden stick and caused grievous injuries to him.