DEVI SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Section 439 of Criminal Procedure Code, 1973 has been filed by the applicant, who is implicated in connection with Crime No.211/2019 registered at Police Station Manasa, District Neemuch (MP) for offence punishable under Sections 459 and 380 of the Indian Penal Code, 1860.

(2.) The applicant is in custody since 16.02.2020.

(3.) As per prosecution case, on 29.04.2019 a theft of LED TV 42 Inches was committed in house of complainant Mahendra; and after investigation of the matter, the present applicant has been arrested and a case has been registered against him for the alleged offence.