ARJUNBHAI RAHULBHAI BHAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No. 11208045220819 of 2022 registered with Malviya Nagar Police Station, District: Rajkot for offence punishable under Ss. 454 , 457 , 380 & 114 of the Indian Penal Code.

(2.) By way of an FIR registered with Malviya Nagar Police Station, Rajkot, the first informant stated that he is retired on 26/6/2022 from Indian Army. Even, he went out of station with his family members, he locked the door. On 27/6/2022, when he returned, he found that the cash of Rs.2,30,000.00 as well as golden and silver ornaments amounting to Rs.80,000.00 and other miscellaneous goods, in all counting to Rs.3,32,000.00 were stolen, therefore, he registered the complaint.

(3.) Pursuant to the complaint, the present applicants were arrested, and the present application is filed after charge-sheet.