ASIF SALIMBHAI KAKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure in connection with an F.I.R. being C.R. No.11824003200433 of 2020 registered with Kakarpar Police Station, Dist.Tapi for the offences punishable under Sections 395 and 427 of the of the Indian Penal Code, 1860.

(3.) As per the case of the prosecution, on 20.07.2020, the first informant, who is a driver by profession was entrusted duty to transport chemical from G.N.S.F.C. Company, Bharuch to Sun Pharma Industrial Company at Ahmednagar. That when the first informant was en route on Highway No.53 a white coloured Santro car bearing R.T.O. Reg. No.GJ-19-A-8341 overtook and intercepted the truck of the first informant, for which he had to stop his truck. Thereafter, six unidentified persons came out of the car and assaulted the first informant with stick and forcibly took away cash worth Rs.19,500/- and two mobile phones worth Rs.4,500/-.