BALDEV SINGH @ BABBAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 100 dated 22.9.2010 under Sections 379/ 411 of the Indian Penal Code, registered at Police Station Bahavwala Tehsil Abohar, District Ferozepur.

(2.) The contents of the FIR, as reproduced in para 1 of the petition, read as under:-

(3.) The allegations levelled against the petitioner are serious in nature. It has been specifically mentioned in the FIR that when the complainant had parked his motorcycle at that time, the petitioner and his co-accused Hardev Singh were standing there. When the petitioner returned back to the spot, he found that his motorcycle was missing. The motorcycle in question has been recovered from the other co- accused. The petitioner might be required for custodial interrogation.