RAHUL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary. This is second application filed under Sec. 439 of Cr.P.C. for grant of bail to the applicant, in connection with FIR/Crime No.41/2024, Date:-(Not mentioned) registered at P.S. - Pipalraon, District - Dewas (M.P.) for commission of offence punishable under Ss. 323, 324, 325, 326, 294, 506 and 34 of the IPC.

(2.) The first application was dismissed as withdrawn vide order dtd. 15/4/2024 passed in MCRC No.14818/2024.

(3.) Prosecution story in brief is that, on 28/1/2024, at around 5 p.m., there was some quarrel between the complainant party and co-accused persons meanwhile, co-accused Mangilal gave axe blow on head of complainant Surendra and Ravindra and present applicant Rahul also assaulted him on right shoulder, nose, left side of head and left wrist. Initially, FIR was lodged under Sec. 323, 294, 506 and 34 of the IPC against co-accused persons. During investigation, it was found that injured Surendra sustained fracture in nasal bone therefore, Ss. 324, 325 and 326 of the IPC have been added.