DHIRAJ PURI Vs. STATE

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner seeks regular bail in FIR No.293/2018 Police Station Patel Nagar under Sections 394/398/511/34 IPC.

(3.) Fir was registered on the statement given by the driver of a private cash van, who contended that at about 11.30-11.45 am he had taken the cash van from the office at Naraina Vihar along with other employees for loading cash in the ATMs. Near Patel Nagar at about 1.15 PM the custodian, auditor and the gunman took the cash to load in an ATM. While he was sitting in the vehicle with the gunman and the windows of the vehicle were open and a cash box was also in the vehicle, two boys came from the front side of the vehicle holding something which resembled a weapon but their faces were muffled with a handkerchief and one of the boys pointed a weapon like object on him and the other pointed a weapon on the gunman. The gunman left his gun in the vehicle and ran away. A third boy came from the side and hit him on his head with some pointed object. He got out of the vehicle and starting shouting and when he started shouting, public accumulated and the boys ran away from there.