SATISH SEN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed under Sec. 439 of the Code of Criminal Procedure for grant of bail on behalf of the applicant-Lakhan Jatav, who is in custody since 18/01/2022 in connection with Crime No.41/2022 registered at Police Station Lordganj, Distt. Jabalpur (M.P.) for the offences punishable under Ss. 399, 400, 402 of IPC and also under Sec. 25, 27 of Arms Act.

(2.) As per prosecution story, Sub Inspector-Dinesh Gautam had heard 5-6 persons sitting behind Bhoolan Mandir making a scheme of dacoity at SBI, Kamla Nehru Bank ATM when he had arrested from the spot.

(3.) It is submitted that one Sambal and one hammer have been shown to be recovered from present applicant-Satish Sen whereas Deshi Katta is to be shown to have been recovered from Harsh Yadav. Investigation is complete, charge sheet is filed. It is also submitted that trial will take time for its conclusion, hence prayer is made to enlarge the applicant on bail.