VIRENDER Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) The cumulative reading of Para 5 of the bail petition, status report and the order passed by the Court of Additional Sessions Judge, Rohtak mentions the following criminal history of the petitioner:

(3.) Briefly, the allegations against the petitioner are that on 23/10/2020, the complainant informed the above captioned police station that at about 7.30 p.m., he along with his wife were coming from Sonipat Stand, Rohtak. His wife was a pillion rider. When they reached at Mansarovar Park, Rohtak, then two young boys came from wrong side on a Scooty and snatched gold chain of my wife weighing 2 tolas and ran away. Based on these allegations, the Police registered the FIR mentioned above. During investigation, the police found the involvement of the petitioner and arrested him.