CHABILAL PATEL AND OTHERS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is first application filed by applicants under Section 439 Cr.P.C for grant of bail in connection with Crime No.76/2020, registered at Police Station Nawgaon, District Chhatarpur for the offence punishable under Sections 326 , 323 , 294 , 506 / 34 of IPC.

(3.) Learned counsel for the applicants submits that so far as the present applicants are concerned the only allegation against them is that they were armed with lathi and assaulted the complainant. He further submits that the present applicant No.1-Chabilal is aged about more than 70 years old and he is in jail since 19.03.2020. He further submits that offence under Section 326 of IPC is not made out against the present applicant. They have not assaulted injured person/complainant with sharp-edged weapon the said injuries have been caused by some other co-accused person.