MEGHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail relating to Crime No. 415/2023 registered at Police Station City Jaora District Ratlam (M.P.) for the offence under Ss. 379, 420, 482, 467, 468 of the Indian Penal Code, 1860. The applicant is in custody since 4/10/2023.

(2.) As per prosecution story, complainant Poonam has lodged an FIR by stating that her Honda Activa bearing registration No. MP-14-ND-2125 is missing from court premises Jaora. During investigation, it has been gathered that co-accused Deepak has stolen the scooty. He also changed its number plates and gave it to present applicant for using it. On the basis of the memorandum statement of co-accused Deepak the present applicant has been made accused in this offence.

(3.) Learned counsel for the applicant submits that the applicant is an innocent person and she has been falsely implicated in this offence. She is in custody since 4/10/2023. Nothing has been recovered from her possession. She does not know that the vehicle was stolen property. Applicant is permanent resident of Ratlam district. Final conclusion of the trial is likely to take sufficient long time. Under the above circumstances, prayer for grant of bail may be considered on such terms and conditions, as this Court deems fit and proper.