HARESH Vs. STATE

JUDGEMENT

(1.) The petitioner seeks Regular Bail in FIR No.95/2018 under Sections 379 IPC, Police Station Lahori Gate. The petitioner has been in custody since 03.05.2018.

(2.) The allegations in the FIR are that on 19.04.2018 at about 2:30 pm, the complainant was going on a rickshaw when another person came and sat on the rickshaw with him. Thereafter when that other person left, the complainant realized that his bag which had contained Rs.2, 90, 000/- was missing.

(3.) As per the FIR, the accused is alleged to have given his mobile number. As per the prosecution, said mobile number was being used by the petitioner on the said date and time. As per the prosecution, the cell location of the said mobile could not be traced as the number was found to be switched off.