BUDH GIRI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed under Sec. 439 of the Code of Criminal Procedure, 1973 (for brevity "Cr.P.C").

(2.) It is submitted by learned counsel for the applicants that the FIR was lodged against unknown persons. No T.I.P. is made. Investigation is co mplete and chargesheet is filed.

(3.) Learned Government Advocate opposes the application and submits that the iron rod and a bearing have been recovered from the possession of present applicants. However, he admits that there is no criminal history of the present applicants.