NILESH SHIVBALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) The applicant, who is arraigned in C.R. No. 396 of 2023 registered with Vakola Police Station for the offences punishable under Ss. 395, 397, 386 of the Indian Penal Code and Ss. 3 read with Sec. 25 of the Arms Act, 1959, has preferred this application to enlarge him on bail.

(3.) The gravamen of indictment against the applicant and co-accused is that the applicant had the first informant to render massage services. When the first informant came near Vakola Junction, the applicant forced the first informant to accompany him to a room in Baba Homes Hotel on the point of a gun like weapon. Thereafter, the applicant called his unknown associates. The informant was robbed of a sum of Rs.95,000.00. Out of the said amount, a sum of Rs.50,000.00 was credited to the account of the applicant by using Google App. Another sum of Rs.35,000.00 got credited to the account of Suresh Saroj, the co-accused through UPI. The applicant and the co-accused released the first informant after giving threat of dire consequences, if the matter is reported to police.