CHETNABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C. 2.1 The prosecution case is that wife of the deceased i.e. Renukaben sister of the applicant was residing near the house of the applicant. The deceased received three to four crore out of sale of his land. That on 1.4.2021, eight persons entered the house of the applicant, but thereafter, they returned to their rooms. That on 2.4.2021 in mid night, the deceased was strangulated with the help of piece of bed sheet and thereby, committed loot of Rs.4 lakh and mobile and therefore, present FIR.

(3.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. Part A - 11210006210194 of 2021 with Dummas Police Station for the offences punishable under Sections 347, 396, 460, 498, 399, 400, 120B of the IPC and u/ s 25(1)(b)(a) of the Arms Act.