SINTU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant who is in jail since 13/11/2021 in connection with

(2.) Crime No.1414/2021 registered at Police Station Lasudiya, Indore for the offence punishable under Ss. 356, 379 and 392 of IPC.

(3.) Learned counsel for applicant submits that nothing has been recovered from the possession of applicant. It is stated that snatched chain has been recovered from the possession of co-accused Krishna. It is further submitted that applicant is in jail since 13/11/2021. Investigation is over and chargesheet has been filed. In these circumstances the applicant be released on bail.