LAKSHMAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the applicant's first bail application under Sec. 439 of Criminal Procedure Code, 1973. He is implicated in connection with Crime No.312/2022 registered at Police Station Juni District Indore for offence punishable under Ss. 420,506,120-B of IPC. The applicant is in custody since 31/08/2022.

(3.) The allegation against the applicant is that he was running a small mall and after obtaining the goods from various vendors on credit, he eloped with the goods.