SHIVAM SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) The applicant was arrested on 12/10/2022 in connection with Crime No.115/222 by Police Station- Anandpur, District- Vidisha(MP) for the offence punishable under Ss. 394, 341, 427, 34 of IPC and later Sec. 120-B of IPC has been added while filing charge-sheet.

(3.) The allegation against present applicant/accused is that on 11/10/2022, complainant Bachan Singh lodged a written complaint with Anandpur Police Station that on 10/10/2022 in the evening 6.30 P.M., he along with his nephew Rakchpal from Bhopal in paan Masala container Isher 3014 M.P.07 GA 9296 to Guna started at 11.30 P.M. One Bulero vehicle came in front of the container, due to which the driver of the container stopped. Some unidentified persons got down from the Bulero attacked the glass of container. Another person climbed inside the cabin and spread over the chilly powder. He along with his nephew by leaving the container went through the field. Afterwards, along with articles, took away the container. Offence at Crime No.115/2022 under Ss. 394, 341, 427, 34 of IPC was registered. Aforesaid container along with material was seized from outside the godown at Indore. Evidence came that present applicant/accused along with other accused persons conspired to loot the container property. After investigation charge-sheet has been submitted.