PRAMOD KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No. 27/2018 under Sections 392/394/34 of the IPC registered at Police Station Sarai Rohilla, Delhi. Subsequently, Sections 411/120-B of the IPC have been added. Status report has been filed and the same is taken on record.

(2.) Allegations against the petitioner are that the complainant was going in a small goods van when three persons on a motorcycle came in front of above said van and stopped it. It is contended that thereafter they started beating the complainant and made him sit on the motorcycle between two of them and third persons ran away with the goods van of the complainant carrying the goods. Later, the complainant raised noise and two accused persons were apprehended on the spot.

(3.) As per the prosecution, the petitioner is the one who has planned the whole thing and third persons had run away along with the goods van of the complainant.