RAJENDRA KUMAR SRIVASTAVA,J. - (1.)Matter is heard through video conferencing.
(2.)This is first bail application filed on behalf of the applicant under Section 439 of the Code of Criminal Procedure. The applicant is in custody since 04.02.2020 in connection with Crime No.888/2014 registered at Police Station Nishatpura, District-Bhopal (M.P.) for the offence punishable under Sections 147 , 148 , 149 , 307 , 452 , 436 of the IPC.
(3.)As per prosecution case on 11.12.2014 applicant-accused and co- accused entered into the house of complainant Nelophar and they inflicted injuries by rod and danda to the injured namely, Abbas and Akbar. Abbas received grievous injuries, which is dangerous to life. Thereafter, on the report of the complainant a case had been registered against the present applicant.