TEJPRATAP Vs. STATE OF M.P.

JUDGEMENT

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

(2.) The applicant has been arrested by Police Station Tharet District Datia (M.P.) in connection with Crime No. 97/2019 registered in relation to the offence punishable under sections 294, 323, 326 and 34 of the IPC.

(3.) Prosecution story in short is that some altercation took place between the complainant and applicant due to which applicant started using filthy language and when stopped then applicant inflicted injuries by Axe which caused injuries on hand.