AMIT KHATTRI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an application filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No.189/2021 registered at Police Station Thana Koni, Bilaspur (CG) for the offence punishable under Ss. 392, 34 of the IPC.

(3.) The case of the prosecution is that on 6/8/2021, the present applicant along with the other co-accused persons threatened the complainant with sharp edged weapon and looted his purse, Aadhar Card, Pan Card, Driving Lincense, ATM, one mobile phone and an amount of Rs.6000.00. Hence, the offence has been registered.