SHAKTI SONI Vs. STATE (NCT) OF DELHI

JUDGEMENT

(1.) Arguments heard.

(2.) The present application has been filed under Sec. 439 Crimial P.C. for the grant of regular bail in FIR No. 593/2014, under Sections 392/365/397/34 IPC, Police Station Shalimar Bagh.

(3.) The facts of the instant case are that on 24.06.2014 at about 40 p.m., the complainant Santosh Srivastava reached BK-1/191, Shalimar Bagh, Delhi. At that time, he was having 10,000 US Dollars. He made a call on a mobile phone and the person on the other side asked him to come to a car parked nearby. He sat in the said car and started calculating the amount on a calculator. One of the persons put a revolver on the neck of the complainant and robbed 10,000 US Dollars and his mobile phone.