DILABHAI @ DILIYO POPAT JAKHANIA 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-47 of 2017 registered with Dwarka police station for the offences punishable under Sections 395 , 397 and 506(2) of the Indian Penal Code and Section 135(1) of the G.P. Act.

(3.) Briefly stated, it is alleged that on 31.05.2017 at about 2:00 am., the complainant sensed some danger around and upon inquiry by her husband, 4 to 5 persons with covered faces and armed with wooden rod and knife, had attacked her husband by beating him with the rod. It is alleged that the accused had pointed knife towards the complainant and threatened her to face dire consequences if she did not stop screaming. It is alleged that thereafter, the accused persons robbed the complainant and ransacked their house and taken away their valuable ornaments and thereby, committed dacoity and loot to the tune of Rs.3,43,000/- including cash amount of Rs.1,50,000/- and ornaments worth Rs.1,92,500/- and mobile phone of Rs.500/-. Thus, the present complaint came to be lodged.