LASU @ LAKHMAN MEHTALBHAI MOHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive regular bail application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on regular bail in connection with I- C.R. No. 94 of 2016 registered with Limkheda Police Station, District- Dahod for the offences punishable under Sections 395, 396 and 397 of the Indian Penal Code and Sections 25(1)(ba) and 27(1) of the Arms Act.

(2.) Heard learned Advocate Mr. Maulik Soni for the Applicant and learned APP Mr. R.C. Kodekar for the Respondent -State.

(3.) The brief facts of the case are that on 04.09.2016 the complainant and his family had taken dinner and after closing house, went to sleep at terrace, at that time, at about 9:30 P.M., the complainant heard some sound and when he threw light with torch, the robbers gave abuses and broke the front door of his house, because of fear the complainant ran away from rear door of his house. That, the complainant heard the shouting about robbers, the robbers entered into the complainant 's home and by beating the mother and daughter-in-law of the complainant, they robbed cash from shop and ornaments worth Rs. 1,94,000/-. That, one Balvantbhai@ Ganpatbhai Shankarbhai Baria received injury on head by fire arms. Accordingly, FIR came to be lodged.