VIKRAM Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first bail application of the petitioner Vikram @ Ikram under Section 439 of Cr.P.C in connection with Crime No.280/2019 under Section 457, 380 of IPC and 3/181, 146/196, 56/192 of the Motor Vehicle Act registered at Police Station Sendhwa Gramin, District Barwani.

(2.) The allegation against the petitioner is that he alongwith co-accused committed theft by breaking the godown of Shriram Kishore Agrawal Sendhwa and have stolen 60 bags containing 50 kg. each of wheat and distributed amongst them. Each of them have received 10-10 kg. bags of wheat.

(3.) The present petitioner also received 10-10 bags of wheat as per is share, which have been recovered from his possession and the same were correctly identified by the complainant.