BIPAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in the above captioned FIR, has come up before this Court seeking regular bail.

(2.) As per Para 13 of the bail petition, the petitioner has no criminal antecedents.

(3.) Briefly, the allegations against the petitioner are that on 23.05.2021 at about 8.00 p.m., when he was on his way to his brother's house on a motor-cycle and when he reached near the hospital, then three youths came on their motor-cycle and hit his motor-cycle. After that, they attacked him with sharp edged weapons resulting into injuries on his right shoulder, on right hand at two places, at head and on the left leg. Subsequently, they snatched his bag containing Rs.70,000/-, five mobile phones, one keypad phone and one pair of gold ear ring. The complainant said that out of those persons, one Gurwinder Singh was personally known to him. Subsequently, on enquiry, he came to know about the involvement of other accused persons. Based on this information, the police registered the above captioned FIR.