AMIT Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, Mr. Rabindra Kumar Singh, learned Additional Government Advocate assisted by Mr. Prashant Kumar Singh, learned Brief holder appearing on behalf of the State of U.P. through video conferencing and perused the record of the case.

(2.) The instant bail application has been filed on behalf of the applicant with a prayer to release him on bail in Case Crime No. 466 of 2020, under Section 392, 411 I.P.C., Police Station-Panki, District-Kanpur Nagar during the pendency of trial.

(3.) As per the prosecution case, facts of the case in brief are that on 04.10.2020 informant Smt. Pushpa Devi lodged F.I.R. at 16:40 O'clock as Case Crime No. 466 of 2020 at P.S. Panki, District-Kanpur City with regard to an incident that took place on 04.10.2020 at 12:30 p.m. against two unknown persons for the offence of robbery under 392 I.P.C. alleging inter alia that on 04.10.2020 she along with her daughter Sunita Jain and daughter-in-law Priti Gupta had left her house for Rambagh by auto-rickshaw No. U.P. 78 CT 3306. Thereafter they reached near power house market, where her daughter got an auto-rickshaw stopped and went to purchase fruits. Meanwhile the auto-rickshaw driver went to take pan masala. At that time she along with her daughter-in-law were sitting in the auto rickshaw. At the same time two bike-borne men approached their auto-rickshaw on Apache motorcycle from Kalyanpur side. The person sitting behind the rider on the motorcycle had covered his face and before she could understand something,they fled towards Panki temple snatching her gold chain.