AAKASH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Perused the case-diary which is made available by the office of the Advocate General.

(2.) This is the first bail application filed by applicant under Sec. 439 of Criminal Procedure Code, 1973 as he is implicated in connection with Crime No.810/22 registered at Police Station Sendhwa District Barwani for offence punishable under Sec. 327, 34 of IPC. IPC. He is in custody since 24/11/2022.

(3.) The allegation against the applicant is that he snatched Rs.12,000.00 from the complainant and ran away.