CHAANABHAI 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-55 of 2017 registered with Dhrol police station, Jamnagar for the offences punishable under Sections 365 , 394 , 34 and 120(B) of the Indian Penal Code, Section 25 (1-B) A of the Arms Act and Section 135(1) of the G.P. Act.

(3.) Briefly stated, it is alleged that the applicant and two other co-accused had followed the car of the complainant and thereafter, stopped the complainant's car and injured the complainant with knife and committed robbery to the tune of Rs.52 lacs and threatened the complainant with gun. Thus, the present complaint came to be lodged.