NANDA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) ARGUMENTS heard. Case diary perused.

(2.) THIS is first application under Section 439 read with Section 437 (6) of Cr. PC for grant of bail in connection with Crime No. 83/05 registered at Police Station, Neemuch Cant, for commission of offence under Sections 457 and 380 of the IPC against the present applicant regarding which Criminal Case No. 145 of 06 is pending in the Court of J. M. F. C, Neemuch.

(3.) IT is alleged that applicant committed theft in State Bank of India, Branch Kanawati of Rs. 14,05,371/ -. During investigation applicant was arrested and an amount of Rs. 1,30,500/- were recovered from his possession.