PAWAN NAGAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is 1st bail application under Sec. 439 of Cr.P.C. filed by the applicant for grant of bail. Applicant has been arrested on 25/1/2023 by police Station, Lahar, Distt. Bhind, in connection with crime No.392/2022 for the offence punishable under Ss. 399, 402 of IPC, Ss. 25, 27 of the Arms Act and Ss. 11,13 of the MPDVPK Act.

(2.) Allegation against the applicant, in short, is that the applicant along with other co-accused persons was found making preparation to commit dacoity at petrol pump. On the basis of aforesaid, crime has been registered against the applicant and co-accused persons. Applicant has been arrested on 25/1/2023.

(3.) After investigation, charge-sheet has been filed.