NAVEEN SOLANKI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first bail application under Sec. 439 of the Code of Criminal Procedure has been filed on behalf of applicant for grant of regular bail relating to F.I.R. No.81/2023 dtd. 15/2/2023 of Police Station Habibganj, District-Bhopal (M.P.) for commission of offence under Sec. 457,380 of the IPC. Applicant is in detention since 2/3/2023.

(2.) As per the prosecution story, on 15/2/2023, Sudesh Saunrish, resident of Multi No.87 House No.G-2 PC Nagar, lodged an F.I.R about theft in his house between a period from 5/2/2023 to 15/2/2023. It was alleged that someone after breaking trespass into the house have stolen two gas cylinders, one of Bharat Gas Company and another of Indane Gas Company, and utensils, worth Rs.30,000.00. FIR was registered. After investigation, charge sheet has been filed.

(3.) Learned counsel for the applicant has submitted that the applicant has not committed any offence. He is innocent. He has been falsely implicated. Nothing was seized from his possession. He is in jail for more than six months. Offence is triable by Judicial Magistrate First Class. Trial of the case will take considerable time. Therefore, it is prayed that applicant may be released on bail.