VIKRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Section 439 of Criminal Procedure Code, 1973 has been filed by applicant, who is implicated in connection with Crime No.652/2019 registered at Police Station Industrial Area Dewas, District Dewas (MP) for offence punishable under Sections 399 and 402 of the Indian Penal Code, 1860 and also under Sections 25 and 27 of the Arms Act, 1959.

(2.) The applicant is in custody since 18.10.2019.

(3.) As per prosecution story, on 29.08.2019 at about 03.30 PM, on the basis of secret information, police reached at the spot and apprehended the accused persons armed with deadly weapons, while they were planning to commit robbery at Indian Oil Petrol Pump. Hence, case has been registered against the applicant.