JOY BAMNIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. Case diary perused.

(2.) This is first application under Section 439, Cr.P.C . for grant of bail in connection with Crime No. 1316/2019, Police-Station- Chimanganj Mandi District-Ujjain for commission of the offence under Section 399 , 400 , 402 of I.P.C. 25 and 27 of Arms Act .

(3.) As per prosecution case, on the basis of information, police apprehended the applicant alongwith other co-accused persons while they were planning to commit dacoity at petrol pump situated at Maxi Road. During search, one country made pistol and live cartridge alleged to have been recovered from the possession of the applicant.