ROHIT SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 21/4/2022 by Police Station, Bahodapur, District Gwalior (MP), in connection with Crime No.226/2022 for the offence punishable under Ss. 406 and added sec. 408 of IPC.

(3.) In brief, the allegation against the present applicant-accused is that co-accused Divyanshu Singh Parmar and Ajay Tomar alongwith present applicant-accused Rohit Singh conspired to sell Supari which was transported from Bangalore to Kanpur by Truck No. RJ11GB1550. Supari worth Rs.63.00 lacs were kept in 250 bags and thereafter ignited the aforesaid truck. Complaint was lodged at Police Station Bahodapur, District Gwalior by complainant. On his report, a crime under the aforesaid offence was registered and from the custody of accused Ajay Parmar aforesaid Supari worth Rs.63.00 lacs were seized and the ignited truck was also seized. Statement of witnesses were recorded. Applicant-accused was arrested on 21/4/2022.