DHARMENDRA GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this first bail application under Section 439 of Cr.P.C. filed on behalf of the applicant- Dharmendra Gupta.

(2.) The applicant is in jail since 24/04/2020 in connection with Crime No.187/2020 registered at Police Station Shahpura, District Bhopal for commission of offences punishable under Sections 380 and 457 of IPC.

(3.) The case of the prosecution against the applicant, in short, is that, in the intervening night of 13.04.2020 and 14.04.2020, the applicant entered into the house of the victim and made away with some money and jewellery . In the morning, when the victim found that theft has been committed in his house, he reported the matter to the concerned police station and police apprehended the applicant and seized the theft articles.