ANUJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is first bail application filed by applicant under Section 439 of Cr.P.C. Applicant has been arrested on 13.08.2019 in connection with Crime No.143/2019 registered at Police Station Mandhata, District East Nimad, Khandwa for commission of offence punishable under Section 392 of IPC.

(3.) A s per prosecution story, applicant along with other co-accused persons committed robbery. The evidence available against the applicant is memorandum statement and seizure memo.