ANKIT SINGH GOND Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant is in jail since 12.8.2020 in connection with Crime No.256/2020, registered at Police Station-Katangi, District-Jabalpur for offence under Section 394 of IPC.

(3.) The case of the prosecution, in short, is that, the applicant along with other co-accused person, having their faces covered with clothes, stopped the motorcycle of the victim and thrown red chilli powder in the eyes of the victim and started assaulting him. At that time, the victim was having cash of Rs.1,50,000/- in his bag and one tablet of Samsung company. The applicant along with other co-accused person committed robbery of the bag in which cash was kept and also the tablet of Samsung company.