ABHISHEK SHARMA 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 First application has been dismissed as withdrawn vide order dated 24.09.2019 passed in M.Cr.C.No.37330/2019.

(2.) The applicant has been arrested on 29.07.2019 by Police Station Padav, District Gwalior, in connection with Crime No. 359/2019 registered in relation to the offence punishable under Section 392 of IPC and Section 11/13 of MPDVPK Act.

(3.) Prosecution story, in short, is that on 09.07.2019 when the complainant was returning home and as soon as she reached near her house, two persons came on motorcycle from the back and snatched her gold chain. However, the complainant could seen the registration number of the motorcycle. On the basis of the aforesaid, crime has been registered.