NILKANTH @ GOPALBHAI JOIEDEL BAOULDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicant and learned APP, 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. registered at C.R. No. I - 64/2017 with Kodinar Police Station for the offences punishable under Sections 457 , 380 , 411 , 414 and 114 of the IPC.

(3.) It is briefly stated that on 14.04.2017 at about 11 o' clock at midnight within the limits of her society, the complainant has closed the door and she went to another house and in the morning, she came to know that at her house, second floor is open and unknown persons entered in the complainant's house, took her gold and silver ornaments of Rs. 3,70,000/- and cash amount of Rs. 1,02,000/- total of Rs.