ASHISH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Lawyers are abstaining from the Court due to resolution passed by the Bar Association, Gwalior. Applicant Ashish Sharma is present in person. Heard.

(2.) After hearing the petitioner in person and perusing the case diary. The statement of the witnesses discloses that he had beaten the complainant with his shoes. On perusal of the medical report, it is seen that the injuries are simple in nature and there are no other wounds on the body.