VINOD Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this second application under section 439 of the Cr.P.C. for grant of bail. First application has been dismissed as withdrawn vide order dated 19.07.2019 passed in M.Cr.C.No. 28497/2019 with liberty to revive the prayer after suffering considerable period of custody.

(2.) The applicant has been arrested on 17/03/2019 by Police Station Khaniyadhana, District Shivpuri (M.P.), in connection with Crime No. 205/2018 registered in relation to the offence punishable under Sections 457 and 380 of IPC.

(3.) Allegations against the applicant, in short, are that he along with co-accused persons committed theft of 300 years old gold alash (spire) from a temple.