RAMDEEN RATHORE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) On account of the prevailing conditions worldwide, brought about by the COVID 19 virus, this application has been heard and decided through video conferencing, to maintain social distancing. The necessary parties have effectively been represented by their respective counsels through video conferencing.

(2.) This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail. The applicant is in custody since 14.12.2019 in connection with Crime No. 277/2019 registered at P.S. Singhpur, District Shahdol (M.P.) for the offence punishable under Section 392 of the IPC.

(3.) As per the prosecution story, a complaint was lodged by the complainant stating that on 29.11.2019 he transported the wheat on his truck after fulfilling 324 litres diesel from Sriram Petrol Pump. When he reached near Etijhar gate at around 10:45 P.M. in the night one Bolero car suddenly came in front of the truck, four persons came out from the car having stick and country made gun and threatened the complainant and robbed him worth of Rs. 2500/-, one Samsung mobile and also took the diesel from the truck.