ABHISHEK MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 439 of Cr.P.C. for grant of bail relating to FIR No.444/2022 dated (not mentioned) registered at P.S. University, District Rewa for the offence punishable under Ss. 356, 379, 413 of IPC. The applicant is in custody since 28/12/2022.

(2.) As per prosecution, a complaint was lodged by the complainant Arti Dwivedi that while she was going towards the State Bank ATM in the evening two persons came on the motorcycle and snatched her gold chain. The applicant was arrested on the basis of a disclosure made in another Crime No.523/2022.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated. He has no connection with the present crime. It is stated that the incident happened on 4/11/2022, whereas, as per the memorandum of the co-accused, who has allegedly purchased the said gold chain, the same was sold on 1/11/2022. It is stated that it is not possible that even before snatching the chain it could have been sold to the co-accused Lala @ Rajkumar Soni.