PAWAN PATIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This second application under Section 439 of Criminal Procedure Code, 1973 has been filed by the applicant, who is implicated in connection with Crime No.190/2019 registered at Police Station Kanadia, District Indore (MP) for offence punishable under Sections 394 and 393 of the Indian Penal Code, 1860.

(2.) The applicant is in custody since 08.04.2019.

(3.) As per prosecution story, complainant Sanjana Borasi d/o Kamal Borasi lodged first information report on 06.04.2019 against unknown person (s) to the effect that when she was returning to her house from workplace, two unknown person applicant and co-accused on a bike hit her from back side by which she fell down, then the bike riders robbed her mobile phone which was in her hand at the instance, she managed to push the bike due to which riders fell from bike then she took her mobile phone back. After committing such act, accused persons fled away from the spot leaving their bike on the spot. On the basis of the said report of the complainant, FIR bearing Crime No.190/2019 was registered at Police Station, Kanadia, District Indore (MP) against unknown persons for offence punishable under Sections 394 and 393 of the Indian Penal Code, 1860.