ROOP SINGH Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.378/2014 under Sections 392/397/342/506/34 IPC and Sections 25/27/54/59 of the Arms Act, Police Station Lahori Gate.

(2.) On 09.12.2014 a PCR call was received regarding robbery. When the police party reached the spot, complaint was lodged by owner of the shop that he is a trader in dry fruits and he along with his nephew were sitting in the office of the shop and his employees were working in the adjoining room.

(3.) At about 6 in the evening, one boy entered the office and took out a country made pistol and threatened them. Thereafter three more boys came inside the shop and they were carrying country made pistol and knives.