DHOLA PRAVINBHAI RAMJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.PART A - 11214068210943 of 2021 registered with Kim Police Station, Surat Rural, District Surat for the offences under Ss. 379 , 411 and 114 of the Indian Penal Code, 1860 ( IPC ), under Ss. 136(1)(a) and 139 of the Electricity Act and under Sec. 3 of the Prevention of Damage to Public Property Act.

(3.) It is the case of the prosecution that the first informant is the employee of DGVCL and he came to know that 11 KV Electric Wire has been stolen from Bhalod Village and, therefore, he went there with other company persons for checking, where it was found that wire worth Rs.50,000.00 has been stolen and the pole was also stolen amounting to theft and damage of Rs.1,00,000.00.