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Judgment
Ravindra Maithani, J
Applicant is in judicial custody in Case Crime No. 46 of 2024, under Section 394 read with 34 of IPC and Section 3/25 of the Arms Act, 1959, Police Station Vikasnagar, District Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 04.02.2024, at 6:00 in the evening, three persons entered into the jewellery shop of the informant and at gunpoint started loot. The informant raised the alarm. The public arrested the applicant, but other two miscreants managed to escape.
Learned counsel for the applicant would submit that the co-accused have already been granted bail.
Learned State counsel would submit that the applicant was caught at the spot when he had entered into the jewellery shop with the intention of loot. He had a gun also. He has a history of 26 criminal cases.
It is a case of loot at gun point. The applicant has been arrested on the spot.
Having considered the entirety of facts, this Court is of the view that there is no ground to enlarge the applicant on bail. Accordingly, the bail application deserves to be rejected.
The bail application is rejected.