LAWS(DLH)-2019-5-28

KANHAIE JHA @ KISHAN Vs. STATE

Decided On May 03, 2019
Kanhaie Jha @ Kishan Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 234/2017 under Sections 392/397/34 of the IPC read with Sections 27/54/59 of the Arms Act, registered at Police Station Gandhi Nagar.

(2.) It is submitted that the charge has been framed against the petitioner under Sections 392/395/412/34 and no charge under the Arms Act has been framed against the petitioner.

(3.) Allegations in the FIR are that the complainant had gone to make certain recoveries of money for his business and had received Rs. 11 lakhs from his customers and when he was coming back on his scooty, four boys on three motorcycles came and stopped his scooty and thereafter they started fighting with him. It is alleged that the bag containing Rs. 11 lakhs was stolen/snatched.