SUMITRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Arguments heard and perused the Case Diary.

(2.) This is a repeat application ( Second application), under Section 439 of Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Kotwali, District Morena in crime no. 643/2009, registered for the offence punishable under Sections 393 IPC and 11/13 MPDVPK Act.

(3.) The case of the Prosecution is that Applicant Sumitra along with one Co- accused Sapna had made an attempt to commit the Offence of Dacoity on Date 22.08.09 at a Public Place with the assistance of two Male Assistant and a serious attempt to commit the offence' was made but since the residents of the Locality intervened therefore the Accused/Applicant was caught on the spot and was arrested by the Police.