UDIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application filed under Sec. 439 of Cr.P.C. for grant of bail to the applicant/accused, relating to FIR/Crime No.449/2023 dated (not mentioned) registered at Police Station : Barwani, District Barwani (M.P.) for commission of offence punishable under Ss. 457 and 380 of IPC.

(2.) The first application was dismissed as withdrawn vide order dtd. 23/9/2023 passed in MCRC No.42405/2023.

(3.) Prosecution story, in brief is that in the night of 13/5/2023, some unknown persons after breaking the lock of door of complainant's house had stolen a motorcycle bearing registration No.MP-46/ZB/2493 and an old television from his house. Matter was reported on 24/5/2023 against the unknown persons. During investigation, stolen motorcycle was recovered at the instance of the present applicant.