LAKHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant, as he has been arrested on 11/12/2021 in connection with Crime No.703/2021 registered at Police Station Khacrod District Ujjain (M.P.) for commission of offence punishable under Ss. 457 and 380 of IPC.

(2.) Prosecution story, in brief is that in the intervening night of 14th-15/10/2021, applicant alongwith co-accused Karan entered into the house of the complainant- Suneel and stolen an amount of Rs.5,000.00 cash alongwith silver ornaments from his possession. It is also alleged that at that time applicant alongwith other co-accused person also entered into the house of the Radhesyam and stolen an amount of Rs.10,000.00 cash from his possession.

(3.) Learned counsel for the applicants submits that applicant has been falsely implicated in the matter only because other criminal cases for the similar type of offence have been registered against him wherein he has been enlarged on bail. He is in custody since 11/12/2021. Charge-sheet has been filed. Trial will take time to conclude and therefore, in the aforesaid circumstances, applicant is entitled for grant of bail.