MUBIN FAJRU MEO 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 FIR being I-C.R. No. 170 of 2012 registered with Kalol Police Station, District- Panchmahals for the offences punishable under Sections 365, 368, 395, 328, 342, 506(2), 120(B) and 34 of the Indian Penal Code.

(2.) Heard learned Advocate Mr. S.S. Saiyed for the Applicant and learned APP Mr. Dharmesh Devnani for the Respondent State through Video Conference.

(3.) The brief facts of the case are that on 29.11.2012, the complainant (Driver) and the witness namely Bundeshkumar Gangaram Swami (Conductor) had loaded nine Copper Coils in their trailer being registration No. RJ-18-GA-3347 from Dahej, District - Bharuch to Noida (Uttar Pradesh). That on 30.11.2012, when the complainant's trailer was reached near Delol Gam, Kalol - Godhra Highway Road, at that time, one truck over took the trailer and 10 to12 persons were forcefully entered the Trailer and tied up and kidnapped the complainant and other witnesses with trailer, therefore, the complaint came to be lodged against 10 to12 unknown persons.