VIPUL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Laxmansinh M. Zala, learned advocate for the applicant as well as Mr. Ronak Raval, learned APP.

(2.) This application is filed praying for an order of regular bail post submission of charge-sheet under Sec. 439 of the Code of Criminal Procedure in connection with an offence registered as C.R. No. 11211057211621 of 2021 at Surendranagar City 'A' Division Police station under Ss. 398 , 399 , 402 , 120(B) of the Indian Penal Code.

(3.) According to the case of prosecution, present applicant i.e. Vipul @ Lalo S/o Bhupendrabhai Chandulal Fichad, as a part of conspiracy, called his all associates from different villages and carried out recce for the purpose of commission of offence of dacoity and got them prepared. He intended to commit offence of Dacoity along with his associates at the place of Subhashbhai Soni, who deals in business of gold, with weapons like starter (Air-gun) and knife. When pursuant to a tip-off, while police was in patrolling, raided the place where they assembled and the applicant was found with one starter gun (Air-gun) concealed in his waist along with all other co-accused of the offence. Not only that, as recorded in the order passed by the Sessions Court, the applicant belongs to the very city where he assembled with all those other co- accused from different villages and he knew about the wealth of Subhashbhai Soni, where they intended to commit Dacoity.