VINOD GURJAR Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is first application under Section 439 of Cr.P.C. The applicant has been arrested in Crime No.27/2014 registered at Police Station, Sumavali, District Morena, for the offence punishable under Sections 420, 465, 467, 470, 473, 474, 475, 484, 488 read with Section 34 of IPC.

(2.) AS per prosecution case, the police party reached Shroti Mohalla near the house of one Ramswaroop Parashar and checked one room which was closed from inside. It was got opened. In the room, three persons were present and looking to the police party, two persons tried to ran away and one person was caught by the police. He disclosed his name as Mukesh Dubey and also disclosed names of other persons as Vinod Gurjar and Neeraj Jadon. On checking the room, 19 seals were found in which seal of Collector, District Morena, Naib Tahsildar Jaura, Medical Officer, District Hospital Morena have also been found. Passport size photographs, Hitgrahi Cards, Ration Cards, White and Yellow BPL Cards, income certificate, Khasra Khatoni etc. have also been found from the room. Three country -made pistols of 315 bore and live cartridges were also seized without having any license. It was disclosed that all the material are used to prepare forged documents. During investigation, various seals of Collector, District Morena, Medical Officer District Hospital Morena, Chief Executive Officer, Jaura, Sarpanch etc. have been seized in pursuance of memorandum of co -accused Sandeep Jain and in pursuance of the memorandum of the applicant one Katta alongwith cartridges have been seized.

(3.) THE prayer is opposed by learned Panel Lawyer submitting that applicant has previous criminal history and as many as eight criminal cases are registered against the applicant. Case diary perused.