SANJAYBHAI ASHOKBHAI DHANKECHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned A.P.P. for the respondent - State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. being C.R.No.I-52 of 2017 registered with Lodhika police station for the offences punishable under Sections 454 , 457 and 380 of the Indian Penal Code.

(3.) Briefly stated, it is alleged that on 28.11.2017, the complainant has received call from his neighbour Mr.Gautambhai stating that the locks of the shop of the complainant were broken and thereafter, the complainant seen many items of silver and golden ornaments stolen by unknown persons. Thus, the present complaint came to be lodged.