BALRAM Vs. STATE OF M.P.

JUDGEMENT

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

(2.) The applicant has been arrested on 23/10/2021 in connection with Crime No.119/2021 registered at Police Station Mugalsaray, District Vidisha for offence under Ss. 379 of IPC and Sec. 136 of Electricity Act.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case, the applicant had committed theft of oil from the electric transformer. He is in jail from 23/10/2021 i.e. more than two and half months.