SHUBHAM RAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the First bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 14/12/2021 by Police Station, Kolaras, District Shivpuri, in connection with Crime No.470/2021 for the offence punishable under Sec. 392, 34 of IPC and Ss. 11/13 of the MPDVPK Act.

(3.) As per prosecution case, on 21/10/2021 at 1:41 pm, Complainant Shafi Ahmad Khan lodged a report that he does the job of cashier at Pooran Chandra Hariom firm. On 21/10/2021, at about 11-11:15 am, when he was going from Mandi to godown for taking Baardana, there was Rs.3.00 lacs, cheque book, letter pad, bill book, copy, calculator and, one Raseed katta in his bag. As soon as he reached between Kolaras Gate and road, one person intentionally dashed his motorcycle with the motorcycle of complainant due to which he fell down. He sustained injuries in the knee of his left hand and right leg and minor injuries on his ankle and left side of head. Both the persons having threatened him, snatched his bag and fled away. One another motorcycle was behind them on which two persons were sat. He could not see the number of the said motorcycles but he can recognize them on being confronted. On his report, Crime No.470/2021 for the offence punishable under sec. 392, 34 of IPC and 11/13 of MPDVPK Act was registered at Police Station Kolaras District Shivpuri against unknown person. Applicant-accused was apprehended and interrogated. At his behest, one motorcycle and cash of Rs.24,500.00 have been seized. After investigation, charge-sheet has been filed.