TORAN 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 applicants as they have been arrested on 7/8/2023 in connection with Crime No.132/2023 registered at Police Station Amola, District Shivpuri for the offence punishable under Ss. 324, 323, 294, 506, 326, 34 of IPC

(3.) Prosecution story, in brief is that on 16/6/2023 at about 18:00 hours, the applicants along with other co-accused person Lal Singh abused the complainant Chand Singh Lodhi and when he objected, then the applicants assaulted on his head and other parts of his body with axe and wooden stick and caused grievous injuries to him.