MOHAMMAD MAJID Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the applicant's IV bail application under Sec. 439 of Criminal Procedure Code, 1973. He is implicated in connection with Crime No.421/2021 registered at Police Station-PITHAMPUR DISTRICT DHAR (MP) for offence punishable under Ss. 406, 407,411, 201, 120(b),34 of IPC. The applicant is in custody since 23/03/2023. His third bail application was dismissed by this Court on 20/10/2023 passed in MCRC.No.42907 of 2023 with liberty to renew prayer after completion of one year of incarceration.

(3.) The allegation against the applicant is that he was also involved in the aforesaid offence wherein one truck loaded with tyre went missing and the alleged that the applicant was also sitting in the same truck in which the tyres were transported.