BHARAT KUMAR GOSWAMI Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR. No. 234/2017 under Sec. 392/397/34 Indian Penal Code, 1860 read with Sections 27/54/59 of the Arms Act registered at Police Station Gandhi Nagar, Delhi.

(2.) The subject FIR. was registered on the complaint of one Rishab Jain who contended that he collected approximately Rs. 11 lakhs from a trader and was taking it to his shop kept in a red colour bag which was kept in a scooty. It is alleged that when he along with his colleague were going on the road they were stopped by four boys on a motorcycle. They started fighting with them and two of them showed a revolver and at gunpoint snatched the scooty as well as the bag containing money. He further in the complaint states that he saw those four boys and could identify them if they are produced before him.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He submits that the petitioner was initially arrested in a case under the Arms Act and thereafter is alleged to have made a disclosure statement that he was involved in the subject offence.