MALKIT SINGH ALIAS KALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) INVOKING the provisions of section 439 Cr.PC., petitioner Malkit Singh alias Kala son of Swaran Singh, has instituted the present petition for regular bail in a case registered against him alongwith his other co-accused, vide FIR No.87 dated 21.8.2010 (Annexure P1), on accusation of having committed the offence punishable under section 392 IPC by the police of Police Station Kotwali, Kapurthala.

(2.) SUCCINCTLY, the prosecution claimed that the petitioner alongwith his other co-accused came to the house of complainant Reena Sehgal wife of Anil Kumar Sehgal on the pretext of collecting census information. The petitioner and his co-accused were stated to be armed with Datars, while the third was armed with a pistol. They forcibly snatched the gold chain and purse containing Rs.10,000/- in cash from the complainant. They raised alarm. Then, the accused slipped away from the place of occurrence. On the basis of aforesaid allegations and in the wake of statement of the complainant, the present case was registered against the accused, in the manner indicated here-in-above.

(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable help and after considering the matter deeply, to my mind, the present petition deserves to be accepted in this context.