MUKAMSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicants namely; applicant No.1 Mukamsingh S/o Gulab Dawar and applicant No.3 Bansingh S/o Suku Dawar under Sec. 439 of Code of Criminal Procedure, 1973 for grant of bail in connection with Crime No.419/2021 registered at Police-Station - Amjhera, District - Dhar (MP) for the offence punishable under Sec. 379 of Indian Penal Code, 1860 and the applicant is in custody since 24/9/2021.

(2.) The prosecution story in brief is that on 3/9/2021 at about 7:15 pm, the applicants along with co-accused Mukesh S/o Jaharsingh took the mobile phone, gold mangalsutra, earring tops, silver rings and payal from the possession of complainant as well as of his wife without their permission and stolen the same.

(3.) Learned counsel for the applicants submits that nothing has been seized from the possession of present applicants.