VIKAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant for grant of regular bail under Sec. 439 of the Code of Criminal Procedure, 1973 relating to FIR No.363/2023 registered at P.S-Dharampuri, District- Dhar (M.P.) for the offence under Sec. 392 of IPC.

(2.) As per prosecution story, on 17/05/2023, at about 4.50 pm, while Lavkush was returned by his motorcycle after collecting loan amounts for company, at that time, three accused persons along with two motorcycles came there and one of them snatched his bag containing cash of Rs.1,38,750.00. Some papers and Adhar Card. When the complainant made hue and cry, accused Tikam was caught by the witnessed persons. Accordingly, the aforementioned offence was registered at police station ' Dharampuri, District ' Dhar. During T.I.P , both the applicant was identified by the victim person.

(3.) Learned counsel for the applicants contended that applicants are innocent and have been falsely implicated in this offence. Applicant Ravi is in custody since 03/09//2023. No prima-facie evidence is available on record against the applicant. Complainant Lavkush hasbeen examined before the trial Court and he has turned hostile and not supported the case of the prosecution. Investigation is almost over He is permanent resident of District- Dhar. Final conclusion of trial shall take sufficient long time. Hence, he prays that the applicants be released on bail.