RAMU Vs. STATE OF MP

JUDGEMENT

(1.) This first application under Section 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 20.03.2020 in connection with Crime No. 156/2019 registered at Police Station Antari Distt. Gwalior for offence under Section 392 of IPC and Section 11/13 of MPDVPK Act.

(3.) It is submitted by the Counsel for the applicant, that according to the prosecution case, approximately an amount of Rs.17,000/-, three mobile phones as well as one tablet were alleged to have been looted from the complainant. An amount of Rs.5,000/- is shown to have been recovered from the possession of the applicant. However, the same cannot be identified in absence of any specific marks. It is further submitted that recovery of the country made pistol has been falsely shown.