ANAND SINGH BAGHELE Vs. STATE OF MP

JUDGEMENT

(1.) Arguments heard and perused the case diary.

(2.) This is a repeat application (third application) and is filed under section 439 of CrPC for grant of bail. The applicant has been arrested by Police Station Padao, District Gwalior in Crime No. 413/09, registered for the offence punishable under section 392 IPC and 11/13 MPDVPK Act.

(3.) The case of the prosecution is that applicant has committed the offence of snatching a gold chain and the same has been recovered from the co- accused jeetu shrivastava afrer almost a period of 9 months, which has been identified by its owner.