RAHUL Vs. STATE OF M P

JUDGEMENT

(1.) This is 5th application for grant of bail under Section 439 Cr.P.C. by applicant Rahul @ Amit, who is in custody since, 5.12.2011, in connection with Crime No. 388/2011, registered at Police Station Depalpur, district Indore for an offence under Sections 392, 397 & 458 of IPC and Section 25/27 of the Arms Act, 1959.

(2.) As per prosecution story, looted motorcycle bearing registration No. MP-10/ MV-2315 has been seized from the possession of the present applicant. During interrogation one more motorcycle has been seized from his possession. His 2nd, 3rd and 4th applications were dismissed.

(3.) Learned Panel Lawyer opposed the prayer and prayed for its rejection.