SHUBHAM KUSHWAHA Vs. STATE OF M P

JUDGEMENT

(1.) Heard on this first bail application under Section 439 of Cr.P.C. filed on behalf of the applicant. The applicant is in jail since 25.08.2020 in connection with Crime No.676/2020 registered at Police Station Ranjhi, District Jabalpur for commission of offence punishable under Sections 294, 323, 327, 331 and 506 read with Section 34 of the Indian Penal Code.

(2.) The case of prosecution against the applicant, in short, is that the applicant along with other co-accused stopped the way of the complainant and asked for money for consuming liquor. On refusal by the complainant, the applicant hurled filthy words and started beating the complainant.

(3.) Learned counsel appearing for the applicant submits that one of the coaccused has been enlarged on bail by the trial Court but trial Court on the basis of one criminal case registered against the present applicant did not enlarge the present applicant on bail. Therefore, it has been prayed to enlarge the applicant on bail.