MUNGABAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the first bail application filed by the applicants under Sec. 439 of Criminal Procedure Code, 1973, as they are implicated in connection with Crime No.701/2023 registered at Police Station Khargone, (MP) for offence punishable under Sec. 379 of IPC. The applicant is in custody since 6/3/2024.

(3.) The allegations against the applicants is that they were also involved in the aforesaid case of theft wherein Rs.1,52,000.00 were stolen from the complainant while he had gone into a shop after parking his motorcycle. It is alleged that the money, which was stolen from the bag, which was kept on the motorcycle of the complainant.