SATPAL Vs. STATE

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 ('CrPC') seeking regular bail in FIR No. 288/2022 dtd. 13/4/2022, registered at Police Station Prashant Vihar, for offences under Ss. 394/34 of the Indian Penal Code, 1860 ('IPC') and Ss. 25/27 of the Arms Act, 1959. Chargesheet has been filed against the applicant for the offences under Ss. 394/34/120B of the IPC and Ss. 25/27 of the Arms Act, 1959.

(2.) The FIR was registered on a complaint given by the complainant, namely, Rajesh Kumar Singh. It is alleged that the complainant used to collect payment on behalf of Berry Tex Pvt. Ltd. from various places. It is alleged that on 13/4/2022, two persons robbed the victim on gun point and ran after looting his bag, which had an amount of Rs.15.48 lakhs in it. Thereafter, the complainant chased the assailants for a while. It is alleged that both the said assailants escaped on a motorcycle that was driven by the applicant.

(3.) It is alleged that a secret information was received by the Police that, one, Pratima Singh, is in possession of some part of the looted amount. The said Pratima Singh, on being interrogated, allegedly disclosed that she is friends with one person, namely, Yogesh, who had informed her that he had committed the robbery along with the applicant and another co-accused person. It is alleged that the case property of Rs.75,000.00 was recovered from her.