RAMESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary /challan papers.

(2.) This is the first application under Sec. 439 of Criminal Procedure Code, 1973, as the applicant is implicated in connection with Crime No.65/2022, registered at Police Station Kankanvani District Jhabua, for offence punishable under Ss. 394, 397/34 and 395 of IPC.

(3.) As per prosecution, on 2/3/2022, the complainant Sanjay along with few of his associates was travelling in his pickup vehicle to Vapra Thandla. They crossed Madrani after which a vehicle overtook them and stopped their vehicle. 3 to 4 persons got out of their vehicle and snatched cash, mobile phone and Mangalsutra from the persons sitting in the car of the applicant. Thereafter report was lodged by the complainant on the basis of which the investigation was commenced during the course of which the applicant has also been implicated and arrested for the present offence.