MOH. MEHTAB Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Sec. 439 of Cr.P.C.for grant of bail on behalf of applicants, who have been arrested on 16/03/2024 in connection with Crime No.95/2024, registered at Police Station Purani Chawani, District Gwalior (M.P.) for the offences punishable under Ss. 420, 384 and 467 of IPC.

(2.) Learned counsel for the applicant submits that applicants are in jail since 16/03/2024. Thereafter, on completion of investigation, charge-sheet, has been filed before the concerned court and RCT No.3869/2024 have been registered. It is argued that as per prosecution version, the allegation against the applicant Vipin Yadav is that he offered to take the complainant to Morena as he was in search of taxi. In the way, on the pretext of police checking, the amount of Rs.19,800.00 being carried by the complainant was taken by the applicant Vipin Yadav. Thereafter, on some pretext, the applicant Vipin Yadav made the complainant deboard from the car near the Rituraj Hotel and went away without returning the money. It is further submitted that the applicant Mohd. Mehtab has been booked in the said offence for hatching the conspiracy. Under such circumstances, learned counsel prays for grant of bail to present applicants.

(3.) Per contra, learned counsel appearing for the respondent/State opposes the application and prayed for dismissal of the same. It is further submitted that applicant Vipin Yadav has been identified by the complainant in TIP. However, it is not disputed that the applicants are in custody since 16/03/2024 and after completion of investigation, challan has already been filed.