ANIL VERMA,J. - (1.)Applicant has filed this first bail application under Sec. 439 of the Code of Criminal Procedure, 1973 in connection with Crime No. 191/2022 registered at P.S - Bhanpura, District- Mandsaur (M.P.) for commission of offence punishable under Ss. 392 / 34 of IPC.
(2.)As per prosecution story, on 15/5/2022 Complainant Suresh who is the manager of Bharat Financial Inclusion Limited give a written compliant that on 12/5/2022 one employee Shailendra Suman of Signature NotcompanyVerified went for the collection and when he was returning at about 7:30 PM, two persons coming on motor cycle overtook the bike of Shailendra and hit his bike from behind and put Gun (Desi Katta) on his forehead and looted the collection, Tablet and Finger Thumb Machine from the victim and ran away from the place of incident. Thereafter, present applicant/ accused along with co-accused person was arrested by in another crime and there, present applicant/accused in his Sec. 27 memo of Evidence Act admitted the loot and he was formally arrested on 8/8/2022
(3.)Learned counsel for the applicant contended that applicant is innocent and has been falsely implicated in this offence. There is no legal evidence available on record to connect the applicant with the aforementioned offence. Investigation is over and charge-sheet has been filed, therefore, no further custodial interrogation of the applicant is required. One witness has been examined before the trial Court. During test identification parade, present applicant was no identified by the victim. Applicant is in custody since 08/08/2022. He is permanent resident of District- Kota (Rajasthan). Final conclusion of trial shall take sufficient long time. Under the above circumstances, prayer for grant of bail may be considered on such terms and conditions, as this Court deems fit and proper.