LAKHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the case diary.

(2.) As per the prosecution story, a complaint was lodged by the complainant to the effect that on 29/7/2023, when the complainant returned back to home from her work at about 6:00 p.m., at that time she found that her wardrobe was open and allegedly her earnings and two pendants of her mangalsutra were missing. During investigation, the present applicant and co-accused were arrested.

(3.) Learned counsel for the applicant submits that the applicant is innocent and he has falsely been implicated in this case. The applicant is having no criminal record. She submitted that nothing has been seized form the possession of the present applicant. The complainant has also turned hostile before the trial Court and had not supported the prosecution case. The offence is triable by Judicial Magistrate First Class. The applicant is in jail since 01/08/2023. Under these circumstances, she prays for grant of bail to the applicant.