MOHANLAL Vs. STATE OF M.P.

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 12/7/2021 by Police Station, G.R.P. BG Gwalior, in connection with Crime No.81/2021 for the offence punishable under Sec. 392 of IPC and Ss. 11/13 of the MPDVPK Act.

(3.) As per prosecution story, on 4/7/2021 complainant Ashok Yadav along with his wife was travelling from Nizamuddin to Sikandarabad by train No.02722 Dakshin Express on berth No.28 of coach No.S-9. When train departed from Datia station, some unknown person snatched gold Mangalsutra of his wife from the window. He lodged a report at GRP police Station, Vidisha. Report was recorded at zero number and thereafter it was transferred to GRP BG Gwalior where Crime No.81/2021 under Sec. 392 of IPC and Ss. 11/13 of the MPDVPK Act was registered. Matter was investigated. During investigation, applicant/accused Mohanlal and other accused were apprehended. From the possession of applicant Mohanlal one piece of gold chain has been seized. After investigation, charge-sheet has been filed.