MANPYARE RAJPOOT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) The present application has been filed by the applicant, who is in judicial custody since 19.12.2019 in connection with Crime No.174/2019 of P.C. Matgawan, Distt. Chhatarpur, for offences U/s.25/27 of Arms Act and U/s.394/120-B, 201, 395, 307 and 397 of the I.P.C . The charge-sheet has been filed in this case.

(3.) As per the case of the prosecution, three co-accused persons Rasheed, Ehsan and Arbaz, waylaid the complainant and looted a bag containing money from him. It is not the case of the prosecution that the applicant herein was a participant in the loot. Learned counsel for the applicant further states that the applicant has not been identified in the Test Identification Parade. The allegation against the applicant is that the co-accused, after the loot, went to Chattarpur and met the applicant and another co-accused and shared a part of the money with the applicant.