S. MADHUSUDAN THAKKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for anticipatory bail in connection with C.R.No.65 of 2020, registered with NRI Sagari Police Station, Navi Mumbai, for the ofences punishable under Sections 380 , 454 and 413 of Indian Penal Code (" IPC ", for short).

(2.) First Information Report ("FIR", for short) was lodged by the complainant on 17th February, 2020.

(3.) It is the case of the prosecution that the theft was committed in the house of the complainant and gold ornaments of Rs.5,33,000/-, were stolen. In pursuant to registration of FIR, the accused involved in theft was arrested. At the instance of the said accused, gold worth Rs.2,51,000/-, was recovered. The prosecution case is that during the interrogation of the arrested accused, he had disclosed that the balance ornaments of the theft were handed over to the applicant.