HIMMAT SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No.65/2019 registered at P.S. Janeh, District-Rewa (M.P.) for the offence punishable under Sections 395 and 397 of IPC and Section 11/13 of M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981.

(2.) As per the prosecution story, on 25/5/2019 when complainant was returning on a motorcycle with his cousin brother Panchraj from village Suti, on his way near Soharva Bridge, six person with covered face intercepted their way and committed marpeet and looted Rs.4000/-, a mobile phone, purse and passbook etc. The complainant lodged the complaint at police station and on investigation the police arrested the present applicant and registered the aforesaid case against him.

(3.) Learned counsel for the applicant submits that the applicant is totally innocent and he has not committed any offence. He is in custody since 31/5/2019. It is further submitted that co-accused has already been enlarged on bail by this Court vide order dated 20.08.2019 passed in M.Cr.C. No.29754/2019 and the case of the present applicant is identical to that of co-accused.