SABIR ALI Vs. STATE OF M.P

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) This is the fourth repeat application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. Earlier, this Court while dismissing the third application on 12/03/2020 passed in M.Cr.C. No.7673/2020 as withdrawn had granted the liberty to revive the prayer after six weeks. The applicant is in custody since 29/08/2019 in connection with Crime Case No. 261/2019 registered at Police Station Boda, District-Rajgarh for the offence punishable under Sections 379 of IPC and Section 26 , 52 of the Indian Forest Act, 1927.

(3.) As per the prosecution case, the applicant has committed the theft of 42 kg of sandal woods. Accordingly, the case has been registered.