SADDAM Vs. STATE OF MP

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the first application under Sec. 439 of Criminal Procedure Code, 1973, as the applicant is implicated in connection with Crime No.364/2018 registered at Police Station Manasa, District Neemuch (MP) for offence punishable under Sec. 392 of IPC and he is in custody since 19/9/2018.

(3.) The allegation against the applicant is that he robbed the complainant to the tune of Rs.1.60 lacs and from the possession of the applicant, Rs.60,000.00 has already been seized.