KAMLESH KUSHWAH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is application under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 14/06/2021 in connection with Crime No.110/2021 registered at Police Station Cheenor, District Gwalior for offence under Sec. 392 of IPC and Sec. 11/13 of MPDVPK Act.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case, on 13/06/2021 complainant and his wife were looted by three persons on the gun point and bag of the wife of the complainant, which was containing certain silver ornaments, was taken away. It is submitted that although one pair of silver Payal, one silver Karghani, one pair of Bichiya are alleged to have been seized from the possession of the applicant. The applicant was put for Test Identification Parade after three and half months of his arrest. The charge-sheet has been filed. The applicant has no criminal history. The applicant is ready and willing to abide by any condition which may be imposed by this Court. It is further submitted that co-accused Ajay Kushwah and Munendra Singh have been granted bail by this Court by order dtd. 26/10/2021 and 27/10/2021 passed in MCRC Nos.52095/2021 and 52690/2021.