NILESH Vs. STATE OF M.P.

JUDGEMENT

(1.) These are first applications under Sec. 439 of Cr.P.C. filed on behalf of the applicants for grant of bail. The applicants are implicated in connection with Crime No.590/2021 registered at Police Station- MIG Indore, District- Indore MP for offence punishable under Ss. 399 & 402 of IPC and Sec. 25 of Arms Act. The applicants are in custody since 18/8/2021.

(2.) Heard the learned counsel for the parties and perused the case- diary.

(3.) As per prosecution story, on 17/8/2021, police received discrete information from the informer that some persons are planning from committing dacoity at petrol-pump. Upon receiving said information, police reached on the spot and arrested both the applicants along with 3 other co-accused persons. Police recovered one Sabbal from the applicant - Anand and one knife from the applicant - Neelesh. Air-gun pistol and some other arms were also recovered from some other accused persons. It is found that both the applicants along with other co-accused persons were planning for committing dacoity at petrol-pump, thereafter, F.I.R. was registered against the present applicants and other co-accused persons.