VISHAL DHAKKAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applican has filed these first bail application under Sec. 439 of the Code of Criminal Procedure, 1973 in connection with Crime No. 43/2022 registered at P.S -Manak Chowk, DistrictRatlam (M.P.) for commission of offence punishable under Ss. 392, 341, 294, 427, 395, 397, 34, 120-B of IPC and Sec. 25 /27 of Arms Act.

(2.) As per prosecution story, on 01/02/2022, complainant Piyush Sharma lodged a FIR stating that on 31/01/2022 at about 2:00 pm, when he was returning from Dhar, at that time, his car was intercepted by two vehicles and he was attacked. Some unknown miscreants looted his bag containing Rs. 9,00,000.00 from the complainant and thereafter, they ran away from the spot. During investigation, it is found that co-accused Gajendra has supplied arms to other co-accused persons and co-accused Tarun was appointed by the co-accused person for the purpose of doing reiki.

(3.) On the basis of the memorandum under Sec. 27 of the Evidence Act, present applicant has been implicated in this offence.