- (1.)Heard.
(2.)This is the second bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No.206/2019 for the offences punishable under Sections 307, 147, 148, 149, 323 of IPC, registered at Police Station-Shahgarh, District-Sagar. The first application of the applicant having been dismissed vide order dated 27.06.2020 passed in M.Cr.C. No.16404/2020 with liberty to the applicant to file afresh after the statement of the injured witness is recorded before or six months, whichever is earlier.
(3.)The applicant is in judicial custody since 29.04.2020 in the aforementioned case. The charge against his is of having assaulted the complainant and his wife for which, inter-alia Section 307 of the I.P.C. has also been registered against the applicant, in view of the injuries suffered by the complainant.