MOHD JUNAID QURESHI Vs. STATE

JUDGEMENT

(1.) The present application under sec. 439 Cr.P.C. for grant of regular bail is filed in FIR No. 341/2021, registered at police station Laxmi Nagar, under Ss. 392/397/411/201/120-B/34 of the Indian Penal Code, 1860 (IPC) and Sec. 25/27 of the Arms Act.

(2.) The FIR was registered on a statement of Alauddin alleging that he alongwith another employee, namely Pawan working in the Branch office of Mannapuram Finance Ltd., were going to deposit the cash of Rs.9.5 lakhs in bank. They were robbed on gunpoint by two persons near Metro Station, Laxmi Nagar. Those two persons fled away on a motorcycle with another associate who was standing there.

(3.) During investigation, the said motorcycle was traced and was found to be in possession of accused Javed at the time of incident. Javed was arrested on 16/6/2021, who disclosed that the offence was committed with other co-accused persons, namely, Aslam, Imran Junaid (applicant) and one employee of Mannapuram Finance Ltd. i.e. Pooja.