DEEPAK KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Deepak Kumar has filed this petition for bail in case FIR No. 72 dated 8.3.2009, under Section 394 IPC, Police Station Maqsudan, District Jalandhar.

(2.) I have heard learned Counsel for the parties and perused the case file.

(3.) According to the prosecution version, on 4.3.2009 at about 10.15 PM, two young boys waylaid complainant Amandeep Mahi and snatched Rs. 1000/- and a mobile telephone from him. One of the culprits also inflicted blow with knife like weapon in the abdomen of the complainant. The said injury was opined to be dangerous to life.