MUNNA CHUNILAL VALVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicants have filed this application under Section 439 of the Code of Criminal Procedure, 1973 for enlarging the applicants on regular bail in connection with the FIR being CR No. I- 29 of 2018 registered with Nizar Police Station, District - Tapi for the offences punishable under Sections 427 , 392 , 394 , 397 , and 114 of the Indian Penal Code.

(2.) Heard learned Advocate Mr. Hiren M. Modi for the applicants and learned APP Mr. H. K. Patel for the Respondent - State of Gujarat through video conference.

(3.) The complainant namely - Joharbhai Jainuddin Bohri lodged a complaint on 25.08.2018 against the four unknown persons. It is alleged in the FIR that when the complainant was travelling in his Hyundai Accent Car with driver from Nandubar to Nizar at that time, near Kukurmunda suddenly four persons came on their two motorcycles and intercepted the car and assaulted on Car with swords and sticks and damaged the Car and thereafter, assaulted the complainant with swords and by injuring him, looted Rs. 2,43,000/- and ran away and therefore, FIR came to be lodged.