SUNIL RAJPUT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) The applicant is in custody since 17.07.2020 in connection with C r i me No.292/2019, registered at Police Station Satai, District Chhatarpur (M.P.) for the offence punishable under Sections 457 and 380 of IPC.

(3.) A s per prosecution story on 11.12.2019, complainant Ashish Tiwari lodged an FIR in the P.S.-Satai stating therein that he owned a shop in two rented rooms of one Natthu Parmar at Padariya Bus Stand. He kept pesticide in one room and peppermint oil in another room. On 10.12.2019, he and his partner Manoj went to their house by locking the door of the shop at 7.30 P.M. in the night. On 11.12.2019 in the night at about 3 o'clock complainant got a call from one Sitaram Tiwari that there was rush near his shop. Complainant went to his shop and saw that shutter of his shop was opened. There was no lock. When he entered into the shop, he saw that a cane contained 40 liters of peppermint oil worth Rs. 48,000/- have been theft. Some unknown person theft the same. During investigation, some co-accused persons were arrested, as they have accepted the said theft. Their memorandum were recorded from which it reveals that this applicant-accused has obtained 30 liters of peppermint oil from the theft oil by paying a sum of Rs. 2,500/- to the co- accused persons. Thereafter, the aforesaid offences have been registered against the present petitioner and other co-accused persons.