DANNY KAITHWAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Section 439 of Criminal Procedure Code, 1973 has been filed by applicant, who is implicated in connection with Crime No.1225/2019 registered at Police Station Lasudiya, District Indore (MP) for offence punishable under Sections 452, 506, 324 and 294/34 of the Indian Penal Code, 1860.

(2.) The applicant is in custody since 15.11.2019.

(3.) As per prosecution case, on the basis of Dehati Nalishi dated 07.11.2019 made by complainant Pawan Sharma s/o Prakash Sharma, alleged offence under Sections 452, 506, 324 and 294/34 of the Indian Penal Code, 1860 has been registered against the present applicant and other co-accused persons, on account of playing firecrackers in front of house of the complainant.