PRAVEEN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this first post arrest application for bail under Section 439 of the Code of Criminal Procedure filed on behalf of the applicant.

(2.) The applicant is in jail since 18.10.2019 in connection with Crime No.262/2019 registered at Police Station Pipariya, District Hoshangabad (M.P.) for commission of offence punishable under Section 392 of I.P.C. and Section 25/27 of the Arms Act.

(3.) The case of the prosecution against the applicant, in short, is that complainant Bhagwandas Soni runs a jewellery shop. When he was going to his home after closing the shop, one unknown person covering his face stopped him and looted him on the point of pistol. One golden chain snatched from his neck and the person fled away from the spot. The victim reported the matter to the police. Thereafter, the police acted on the FIR and seized the alleged chain from the possession of the applicant. The applicant was identified by the complainant in identification parade.