RAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard and perused the case diary.

(2.) Allegation against the applicant is that of commission theft of ornaments and money by breaking the lock of the house, along with other accused persons.

(3.) Learned counsel for the applicant submits that the applicant is innocent and he has falsely been implicated in this case on the basis of memo recorded under Sec. 27 of the evidence act. Cash of Rs.1200.00 and one pair of golden tops has been recovered from the present applicant. The applicant is in jail since 12/6/2023 and final conclusion of the trial is likely to take sufficient long time, therefore, it is prayed that the application be allowed and the applicant be released on bail.