DILIP YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under Sec. 439 of Cr.P.C. on behalf of the applicant, who is in jail since 26/08/2022, in connection with Crime No.510/2021 registered at Police Station: Civil Lines, District Vidisha (M.P.) for the offence under Ss. 379, 414 of IPC.

(2.) The applicant is in judicial custody since 26/08/2022 in the aforementioned case. The allegation against him was of illegally transporting sand, for which he was apprehended and the aforesaid case registered against him.

(3.) Learned counsel for the State submits that there are no previous antecedents against the applicant.