RAVINDRA BAGHEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is third bail application moved by the applicant under Sec. 439 of the Cr.P.C. for grant of bail in connection with Crime No.123/2022 registered at Police Station-Gijorra District- Gwalior for the offence punishable under Ss. 341 and 392 of IPC and 11 and 13 of MPDVPK Act.

(2.) The applicant is in judicial custody since 4/10/2022 in the aforesaid case. The allegation against him is that he alongwith co-accused persons robbed the complainant of Rs.5,000.00 out of which Rs.3,000.00 was recovered from the applicant herein. He has been named in the FIR.

(3.) Learned counsel for the State while opposing the application for grant of bail has submitted that there are no antecedents of the applicant given along with the police tip accompanying the case diary. Further a co-accused has already been granted the benefit of bail though, the question of parity does not arise.