FARUKH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant for grant of regular bail under Sec. 439 of the Code of Criminal Procedure, 1973 relating to FIR No. 424/2022 registered at P.S -Manasa, District- Neemuch (M.P.) for the offence under Sec. 392 of IPC.

(2.) As per prosecution story, complainant Mohanbai was returning to her home from Balaji Temple, at that time, on the way, at RLB road, two miscreants came on motorbike and snatched her gold chain and fled away from there. On the basis of memo under Sec. 27 of the Evidence Act given by co-accused, present applicant has been implicated in this offence. Accordingly, the aforementioned offence was registered and he was arrested.

(3.) Learned counsel for the applicant contended that applicant is innocent and has been falsely implicated in this offence. Applicant is in custody since 13/04/2023. Investigation is over and charge-sheet has been filed. Present applicant has neither been identified by the complainant, nor any looted property has been recovered from his possession. He was no named in the FIR. He is permanent resident of District-Neemuch. Final conclusion of trial shall take sufficient long time. Hence, he prays that the applicant be released on bail.