MALKEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner arrested in the FIR captioned above had come up before this Court under Sec. 439 CrPC seeking regular bail

(2.) As per para No.9 of the bail petition, the petitioner has no criminal antecedents.

(3.) Brief facts of the case are that on 24/1/2021, the police recorded the statement of the complainant in which she stated that on 24/1/2021, while going to her house, she alighted at market near Verka Milk Plant from where she made phone call to her husband to pick her up. After that, she put her mobile in her purse and started walking. At about, 4.30 p.m., two youngsters came on bike and snatched her purse. She raised hue and cry on which people caught hold of those youngsters at the spot. Based on this, the police registered the FIR as captioned above.