KRISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) FIR No. Dated Police Station Ss. 363 6/7/2018 City Jind, District 341, 342, 392, 506 Jind and 34 IPC and Ss. 25 of Arms Act The petitioner, incarcerating upon his arrest for committing robbery, has come up before this Court seeking regular bail under Sec. 439 Cr.PC.

(2.) Para 16 of the bail petition reveals that the petitioner has seven cases registered against him, out of which he has already got bail in five cases.

(3.) Briefly, the allegations against the petitioners are on 5/7/2018 at 9.20 PM when complainant was present in his office of finance then three young boys who were armed with weapons entered in the room. They put them in the gunny bags and after threatening them took keys and ran away with Rs.6,96,000.00. Based on these allegations, the Police registered the FIR mentioned above.