BHUPENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first application under section 439 of the Cr.P.C. for grant of bail.

(2.) The applicant has been arrested by Police Station Bahodapur, District Gwalior, in connection with Crime No.312/2019 registered in relation to the offence punishable under Section 392 of IPC and Section 11/13 of MPDVPK Act.

(3.) Allegations against the applicant, in short, are that applicant along with co-accused came riding a bike and snatched a tote purse containing cash of Rs.4,000/- and one mobile phone from the complainant and thereafter, the applicant and co-accused ran away from the spot. On the basis of aforesaid, crime has been registered against the applicant.