BANTI Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicants have filed this third application under Section 439 of the Cr.P.C. for grant of bail. Earlier application has been dismissed as withdrawn vide order dated 15.11.2019 passed in M.Cr.C. No. 46070/2019 with liberty to revive the prayer after considerable period of custody.

(2.) The applicants have been arrested on 02.09.2019 by Police Station Joura, District Morena, in connection with Crime No. 481/2019 registered in relation to the offence punishable under Sections 323, 294, 506, 34, 326 of IPC.

(3.) Prosecution story, in short, is that on 23.07.2019 at about 8 AM the applicants including injured-Kailashi were filling silos with wheat, at that time injured-Kailashi refused to give the wheat. Thereafter, the applicants started using filthy language. When they were stopped for doing so, the applicant No.2-Bisram pushed her wife-Kailashi towards the wall. Co-accused-Radhika and applicant No.1-Banti beat her by means of lathi, due to which she sustained injuries on chest, back, hands, legs and other parts of body. Thereafter, Kailashi became unconscious and the applicants ran away from the spot.