VISHAMBHAR THAKUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this third application u/S. 439, Cr.P.C. for grant of bail. First and second applications were dismissed as withdrawn vide orders dt.23.07.2021 and 26.08.2021 passed in M.Cr.C No.35823/2021 and M.Cr.C. No.42048/2021 respectively.

(2.) The applicant has been arrested on 15.06.2021 by Police Station Karera, District Shivpuri (M.P.), in connection with Crime No.90/2021 registered in relation to the offence punishable under Section 392 of IPC read with Section 11/13 of MPDVPK Act.

(3.) Allegations against the applicant and other co-accused persons, in short, are that on 09.02.2021 at about 01.15 in night, when the complainant was in the Hotel, at that time, two persons came and demanded pouch of Rajshree pan masala. Thereafter, three more persons came and demanded liquor and on refusal, all of them looted Rs.4,700/- and one Redmi Y-3 mobile from the complainant on the gun point and ran away from the spot. On the basis of the aforesaid, crime has been registered.