GANI SULEMAN SODHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. P.M. Lakhani for the applicant and learned APP Ms. Monali Bhatt for the Respondent - State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No. 11993004210287 of 2021 registered with Bhachau Police Station, District: Kachchh -East- Gandhidham for the offences punishable under Sections 392 and 114 of the Indian Penal Code and 135 of the Gujarat Police Act.

(3.) The brief facts of the case are that on 10.08.2021, the complainant- driver got call from the truck owner that he has to go Punjab with a truck loading with Soya-bean oil. That, when he stopped to take E-way bill at about 9:30 pm and he was sitting in the truck, at that time, three unkonwn persons came there with their faces covered and out of which, one person shown knife to the complainant and tied his face and eyes with cloth and other person driven the truck and after about ten minutes, the complainant was taken under the Babool trees and after three hours, the complainant was given his empty truck and the oil worth Rs.49,44,480/- was stolen from the truck and therefore, the FIR in question came to be registered.