RAJA KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is the first application under Section 439 of the Cr.P.C. filed on behalf of the applicant, who is in custody since 11.07.2019 in connection with Crime No.526/2019 registered at Police Station Kotwali Damoh, District Damoh (M.P.) for the offences punishable under Sections 394 , 364(A) and 397 of IPC and Section 25 of Arms Act.

(3.) The allegation against the present applicant is that he alongwith the co-accused Parvez and other juveniles stopped the complainant and robbed his mobile and around Rs.500/-.