SAHARSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with the complaint being FIR No.11217020211806 registered with Patan City B-Division Police Station, District : Patan for offences punishable under Sec. 394 , 395 , 450 , 114 and 120B of IPC.

(2.) Mr. Malik submitted that co-accused have been granted bail by the Sessions Court and allegation is of looting cash amount of Rs.25,000.00 and gold chain of Rs.30,000.00 from the house of the complainant. It is stated that the gold chain has been recovered from accused No.4. Mr. Malik stated that there is no grievous injury to the complainant and thus, urged for bail.

(3.) Learned APP stated that the applicant was seen in the CCTV footage. There were in all five accused and one of the co-accused is absconding and thus, urged to reject the application.