AZHARUDDIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 439 of the Cr.P.C. for grant of regular bail relating to FIR No.34/2023 dated (not mentioned) registered at Police Station - Baghana, District Neemuch (M.P.) for the offence under Ss. 457 and 380 of I.P.C.

(2.) The complaint was lodged against the unknown persons alleging that from his go-down, four sacks of posta grains were stolen.

(3.) Counsel for the applicant submits that the applicant is in jail since 19/4/2023. The Investigation has been completed. Chart-sheet has been filed. There is no seizure from the present applicant.