TARANJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The petitioner is seeking anticipatory bail in FIR No. 71 dtd. 23/4/2021, under Sec. 379 read with Sec. 34 of the Indian Penal Code, 1860, registered at Police Station Machhiwara, Police District Khanna, District Ludhiana.

(3.) Learned counsel for the petitioner contends that it is alleged in the FIR that two persons had stolen a motorcycle, which was captured in the CCTV camera. Two persons were arrested and they had disclosed that the motorcycle was sold to one Manjit Singh. Manjit Singh has been granted anticipatory bail by the Sessions Court. The petitioner has been arraigned as an accused on the statement of co-accused. He is 21 years of age and does not have criminal antecedents.