ROSHAN @ ROHAN Vs. STATE

JUDGEMENT

(1.) This is an application under Section 439 Cr.PC seeking grant of interim bail for a period of 3 months in case FIR No. 378/2014 under Section 395/394/397 IPC registered at Police Station Lahori Gate on the ground of repair his dilapidated house.

(2.) An FIR has been registered in the instant case on the complaint of Gaurav Rathi, a dry fruits wholesale commission agent alleging that on 09.12.2014 at about 6:15 p.m., four assailants entered his office and robbed Rs.1.15 Crores at the gun point after tying him with ropes; that in his supplementary statement, the complainant mentioned that the exact robbed amount was Rs.1.40 Crores; that the matter was transferred to the Crime Branch; that during investigation 8 persons were arrested including the present petitioner; that robbed amount of Rs.62.5 Lac was recovered; that chargesheet has been filed and is pending consideration before the Trial Court.

(3.) Learned counsel for the petitioner contended that the petitioner is innocent and has been falsely implicated in the present case; that the petitioner is willing to repair his dilapidated house which is the only shelter of his family and minor children; that the petitioner has responsibility of his mother, wife and two minor children; that family of the petitioner is facing hardship in arranging school fees and other education expenses of the children; that elder brother of the petitioner is physically challenged whereas younger brother is married and living separately; that two co-accused have already been granted regular bail whereas two co-accused persons have been released on interim bail.