SATYA NARAYAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This first application under Section 439 of Criminal Procedure Code, 1973 has been filed by applicant, who is implicated in connection with Crime No.11/2020 registered at Police Station Central Kotwali Indore, District Indore (MP) for offence punishable under Sections 399 and 402 of the Indian Penal Code, 1860 and also under Sections 25 and 27 of the Arms Act, 1959.

(3.) The applicant is in custody since 21.01.2020. As per prosecution story, upon secret information on 20.01.2020, police reached on the spot and apprehended the applicant along with co-accused persons armed with deadly weapons, while they were planning to commit robbery / loot. Hence, case has been registered against the applicant and other co- accused persons.