BRAJESH JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant as he has been arrested on 18/4/2023 in connection with Crime No.30/2023 registered at Police Station Vishwavidyalaya, District Gwalior (M.P.) for commission of offence punishable under Ss. 457 and 380 of IPC.

(3.) Prosecution story in brief is that in the intervening night of 20-21/1/2023 applicant alongwith other co-accused persons entered into the house of the complainant and stolen silver and gold Jewelries amounting about Rs.45,000.00 and cash amount of Rs.17,000.00.