SONU ALIAS RINKU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No. 188 dated 24.4.2010, under Section 382 of the Indian Penal Code, (IPC for short) registered at Police Station Division No.5, Civil Lines, Ludhiana.

(2.) THE contents of the FIR, as reproduced in para 2 of the petition, are as under:-

(3.) AFTER hearing learned counsel for the petitioner, I am of the opinion that the instant petition deserves to be dismissed. The offence alleged to have been committed by the petitioner is serious in nature. The complainant was waylaid by the petitioner and the petitioner took the plastic bag from the complainant by pointing a knife at her and thereafter ran away with the bag. A perusal of the order passed by the learned Additional Sessions Judge, while declining the bail application filed by the petitioner, reveals that the petitioner is also involved in another FIR bearing No.286 dated 22.6.2010 under Sections 382/ 392/ 411 IPC. Thus, the petitioner is a habitual offender. No ground for grant of bail is made out.