MURGVEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant has filed this application under Section 438 of the Code of Criminal Procedure, 1973 for enlarging the applicant on anticipatory bail in connection with the FIR being CR No. I -82 of 2019 registered with Chotila Police Station, District - Surendranagar for the offences punishable under Sections 380 , 454 , 457 and 511 of the Indian Penal Code.

(2.) Heard learned Advocate Mr. K. S. Chandrani for the applicant and learned APP Mr. H. K. Patel for the Respondent - State of Gujarat through video conference.

(3.) As alleged in the FIR that from 07.11.2019 at hrs 7.00 to 08.11.2019 at hrs. 9.30 during this time some unknown person have entered from the main door of the closed house of the complainant situated at Chamundanagar, Chotila and by breaking main door of the house and room and by breaking handle of the cupboard stolen Rs. 20,000/-, gold three rings and silver three rings. The present applicant has knowingly purchased these stolen articles and having nexus with the offence, hence FIR came to be registered.