MO. SIRAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is an application under Sec. 439 of Criminal Procedure Code, 1973, filed by the applicant for grant of temporary bail during trial.

(2.) The applicant is facing trial in connection with Crime No.333/2021, registered at Police Station-Sadar Bazaar, District-Indore, concerning offence under Ss. 379 of IPC, 1860. The applicant is in jail since 25/09/2021.

(3.) Allegation against the applicant is that of committing theft of motorcycle.