DINESH TYADE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available with the learned Panel Lawyer.

(2.) This is first bail application under Section 439 of Cr.P.C., in connection with Crime No.331/2020, registered at Police Station Ganpatinaka, District Burhanpur, for commission of offence punishable under Sections 457, 380 of IPC.

(3.) The allegation of the prosecution is that on 26.8.2020 complainant's wife, who was sleeping in another room of their house has raised alarm, upon which the complainant reached there and she narrated him that the applicant who is their neighbour has entered in the room and stolen cash Rs.5,600/- and some silver coins. The report in this regard was lodged by the complainant. During the course of investigation the stolen property i.e cash Rs.5,600/- and silver coins were recovered on the information and instance of the applicant. On that basis aforesaid offence has been registered against the applicant.