JUWAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the first application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 12/12/2019 in connection with crime No.221/2019 registered at Police Station Baga, District Dhar for the offence punishable under sections 457 and 380 IPC.

(3.) As per prosecution case, FIR was registered on 20/04/2019 with the allegation of commission of theft in the house of complainant wherefrom 3 goats and some jewelry of value of Rs.50,000/- have been stolen against unknown persons. Accordingly, case has been registered against the accused persons.