MOHSIN KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) All three these petitions have been filed by the different petitioners, namely, Mohsin Khan, Feroz Khan @ Sonu, Dinesh, Kalu @ Chandrabhan, Umrao, Lalu and Sufiyaan for granting bail under Section 439 of Cr.P.C. and these are the first applications in Crime No.147/2019, under Sections 392, 395, 398, 120-B of IPC and 25 of Arms Act, registered at Police Station-- Barod, District -- Agar Malwa.

(2.) It is the case of the prosecution that on 07.06.2018 at about 1:20 PM, complainant --Dharmendra along with Shambhu Singh was returning back after collecting Rs.2,42,915/- from the different customers of L.N.T. Finance. On the way, they were stopped by four miscreants, who had covered their faces by scarf. On the point of arms, they threatened them and looted their bag containing Rs.2,42,915/-, collection slip, and their wallet containing Aadhar Card of the complainant.

(3.) During investigation, the police apprehended Kalu @ Chandrabhan and recovered collection slip and some cash from his possession. He disclosed before the police that he along with nine other persons committed alleged robbery.