SHAHRUKH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 439 of Cr.P.C. for grant of regular bail relating to FIR No.152/2023 dated (not mentioned) registered at Police Station - Khajrana, District Indore (M.P.) for the offence under Sec. 379 of IPC.

(2.) It is alleged that applicant had stolen the motorcycle and on his statement, the same was recovered.

(3.) . Counsel for the applicant submits that applicant is in jail since 25/2/2023, the investigation has been completed, charge-sheet has been filed and the alleged offence is triable by the Magistrate.