SARUKH KHAN Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case Diary is perused. Learned counsel for the rival parties are heard.

(2.) The applicant has filed this first application u/S 439, Cr.P.C . for grant of bail. The applicant has been arrested by Police Station Porsa, District Morena in connection with Crime No. 183/2017 registered in relation to the offences punishable u/S. 307, 294, 147, 148, 149 of IPC .

(3.) As per prosecution story, on 26/05/2017 at about 9 'O' clock in the night when the complainant Idrish Khan was standing at his house at that time applicant along with co-accused namely Mahesh Singh, Arjun Singjh, Bafati and Munnabar came and they started abusing and also caused injuries in the left hand of the complainant by a country made weapon. On the basis of aforesaid, the applicant has been implicated in the present case.