AMIR KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case dairy perused and argument heard. This is first application under Section 439 of Cr.P.C. Applicants Amir Khan and Hari Mohan have been arrested on 2.6.2017 & 3.6.2017 respectively in Crime No.114/2017 registered at Police Station-Ichhawar, Distt. Sehore for the offences punishable under Sections 380, 457 of IPC.

(2.) As per the prosecution case, on 03.05.2017, the complainant lodged the report to the effect that on 02.05.2017 at about 11:00 PM he locked the shop but in the morning of 03.05.2017 at about 08:30 AM, he found that the lock of the shop is broken and certain batteries were found missing which were seized by the police on 02.06.2017 from the possession of the applicants.

(3.) Learned counsel for the applicants submitted that the applicants are innocent and have falsely been implicated in the matter. Charge-sheet has been filed and trial will take time. It is further submitted that there are no antecedents reported against the applicants of similar nature. The applicants are in custody since 02.06.2017 and 03.06.2017 respectively and the conclusion of trial would likely to take long time, hence prayed for release of the applicants on bail.