VIKASH @ KRISHANA Vs. STATE

JUDGEMENT

(1.) The petitioner was arrested on 09.08.2017 in the course of investigation into FIR no.392/2017 of police station Bhajan Pura involving offences punishable under Sections 393, 394, 398, 34 IPC.

(2.) By the petition at hand, the petitioner seeks release on bail, his application having been declined by the court of Sessions by order dated 01.11.2017. The police report indicates that there is sufficient evidence available to show that the petitioner was one of the assailants who had intercepted the victim snatching his mobile phone under threat, he having been subjected to knife injuries at the time of such occurrence. The petitioner was positively identified during test identification parade. In these circumstances, it cannot be said that the case against the petitioner is unfounded.

(3.) Having regard to the gravity of the offences involved, no case is made out for release on bail.