Madhya Pradesh High Court
Sudheesh vs The State Of Madhya Pradesh Thr on 13 November, 2018
1
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C.No. 39935-2018
(Sudhesh Vs.State of M.P. )
Gwalior, Dated: 13-11-2018.
Shri Nitin Goswami, counsel for the applicant.
Shri Kamal Jain, learned Public Prosecutor for
Respondent/State.
This is first bail application filed under Section 439 of CR.P.C for grant of bail.
The applicant has been arrested on 30-8-2018 by Police Station Sehore, District Shivpuri in connection with Crime No.77/2018 registered in relation to the offences punishable u/Ss. 382 added Section 392, 120-B of IPC and 11,13 of M.P.D.V.P.K.Act and Section 25,27 of the Arms Act.
It is alleged against the applicant that he committed extortion and robbery wherein an amount of Rs.25,000/- has been recovered from him in an incident where cash, atm card and mobile is said to be stolen. Investigation in the matter is pending .
In the matter of theft, robbery and dacoity custodial interrogation becomes relevant, therefore for the time being no case for grant of bail is made out.
However, considering the fact that the investigation is pending, it would be appropriate to consider the request of bail after conclusion of investigation.
Accordingly, this petition stands dismissed for the time being, with aforesaid liberty.
(Sheel Nagu) Judge binu Digitally signed by BINU PILLAI Date: 2018.11.13 18:26:19 +05'30'