SADIK Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of three bail petitions filed under Sec. 439 Cr.PC for grant of regular bail in case FIR No.102 dtd. 10/6/2020 registered under Ss. 457, 380, 427, 411, 34, 120-B, 201 IPC registered at Police Station Lalru, District SAS Nagar (Mohali) by Sadik @ Sadiq bearing CRM-M-45261-2021, Sehzad @ Kala bearing CRM-M-48937-2021 and by Rukmadin @ Rukma bearing CRM-M- 23449-2022.

(2.) The brief facts of the case are that the present FIR came to be registered at the instance of one Ashish Adhikari, Manager of PNB, Dappar who stated that he had received a call of a nearby branch manager informing that a ATM Machine of Dappar branch had been stolen. He reached the location and found that half of the shutter was open and ATM machine was taken away. The CCTV camera had been destroyed. However, later on during inquiry from the CCTV camera it was found that two persons had arrived at the location at 2.14 am accompanied with a pickup jeep and they destroyed the outer CCTV camera. Then they entered the ATM at 2.30 am by breaking the shutter and after entering, they broke the CCTV camera installed inside the ATM room and then knotted the ATM machine with rope and dragged it away along with cash amounting to Rs.16.00 lacs approximately. Based on these allegations the aforesaid FIR was registered.

(3.) During the course of investigation, ten persons namely, Farman @ Ishaaq @ Saka, Gulser @ Kala, Inaam @ Pardhaa, Sadik @ Sadiq, Rukamdeen @ Rukma, Samsudeen @ Samsu, Jaabir, Jeesaan, Sakir @ Jhangi and Ikraam came to be arrested.