SARDAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) His first bail application was dismissed as withdrawn vide order dtd. 5/10/2023 passed in MCRC No.39368/2023 with liberty to renew his prayer after examination of material witnesses before the Trial Court. Thereafter, his second bail application was dismissed on merit vide order dtd. 13/2/2024 passed in MCRC No.4293/2024.

(3.) Prosecution story in brief is that on 3/8/2023, the complainant Sardar had lodged an FIR stating that he is working in ESAF cooperative bank (Micro Finance) as customer service executive. He also does work of money collection. On 2/8/2023 at 08:30 PM, he was going back to the bank branch by motorcycle carrying, collected amount of Rs.2,33,915.00, two receipt books and a rain coat, in a bag. On the way, he stopped for nature's call, then 2 unknown persons came by motorcycle and took his bag containing the aforementioned articles and fled away from the spot. During investigation, it was found that the complainant had lodged false report alleging a concocted story. Therefore, on 10/2/2023, the complainant/accused has been arrested and on the same day the black bag containing stolen articles and cash of Rs.2,28,915.00 has been seized at the instance of the accused.