DEEPAK Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up through Video Conferencing.

(2.) This petition for regular bail has been filed by petitioner Deepak, aged about 21 years son of Naresh Kumar, resident of House No. 205, Street No. 2, 33-Futta Road, Shiv Mandir, Near Sarpanch Colony, Giaspura, District Ludhiana, an accused in F.I.R. No. 257 dated 09.10.2020 registered with Police Station Division 6, Ludhiana for offences under Section 394 IPC and Section 25 of the Arms Act, 1959 (Sections 411 & 324, 120-B IPC and Section 54 of the Arms Act added later on).

(3.) Briefly stated the facts of the case as per prosecution story are that on 09.10.2020 complainant-Sandeep Jain who is working as Manager at Rattan Fabrics 707, Industrial Area-A Ludhiana at about 6.00 P.M while driving his scooty Make Maestro bearing No. PB-10-FZ-8390 had reached opposite ATI College Gill Road. He was having an amount of Rs.3,42,000/- placed in a bag in the dickey of scooty. In the meanwhile, a Verna Car of white colour came came from backside and hit his scooty Maestro and he fell down towards left side alongwith his scooty, and three clean shaven persons came out from the said car. Two of them were armed with datars and one of them was having a pistol type arm in his hand. The person who were armed with datars gave blow to him and injured him and one of them snatched his scooty and ran towards Gill Chowk and the remaining persons also fled away in their car. Complainant informed his employer telephonically about the said incident. The complainant, who was injured was taken to ESI hospital, Ludhiana.