VINOD Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first application under section 439 of the Cr.P.C. for grant of bail.

(2.) The applicant has been arrested by Police Station Daboh, District Bhind (M.P.) in connection with Crime No.73/2019 registered in relation to the offence punishable under sections 302, 307, 147, 148 and 149 of IPC.

(3.) Allegation against the applicant and co-accused in short is that some altercation took place between the complainant and accused persons due to which they inflicted injuries by Lathi and Axe etc. On the aforesaid basis, crime has been registered.