Madhya Pradesh High Court
Aslam vs The State Of Madhya Pradesh on 29 October, 2021
Author: Nandita Dubey
Bench: Nandita Dubey
1 MCRC-48157-2021
The High Court Of Madhya Pradesh
MCRC No. 48157 of 2021
(ASLAM Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 29-10-2021
Ms. S.B. Saba Khan and Sabeer Husain, learned counsel for the
applicant.
Ms. G.K. Patel, learned Government Advocate for the
respondent/State.
Shri Vijay Shukla, learned counsel for the objector.
This is the repeat (second) bail application filed by the applicant under Section 439 of the Cr.P.C. First bail application was dismissed as withdrawn.
The applicant is in custody since 28.04.2021 in connection with Crime No.50/2021 registered at P.S. Parvati, District Sehore (M.P.) for the offences punishable under Sections 294, 323, 506, 147, 148, 336, 307, 427 of IPC.
A s per prosecution, on account of putting Murram on the plot, altercation took place between the complainant party and applicant. It is stated that the applicant along with other accused persons assaulted the complainant party with Lathis and stones.
The allegation against the present is that he caused injuries to Raes by lathi on his hand and head. As per the MLC report, the injuries received by Raes was grievous in nature and his condition was serious and sent for treatment in the hospital.
In view of the aforesaid, no ground for bail is made out. Accordingly, the bail application is dismissed.
(NANDITA DUBEY) JUDGE b Signature Not Verified SAN Digitally signed by BHARTI GADGE Date: 2021.10.29 17:43:08 IST