MANISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Court has been convened through video conferencing due to Covid-19 pandemic.

(2.) The petitioner is seeking regular bail in case FIR No.75 dtd. 17/3/2021 registered under Sec. 379-A of Indian Penal Code, 1860 at Police Station Urban Estate, Hisar.

(3.) FIR (Annexure P-l) came to be registered on the complaint of Rohan Paroha on the allegation that on 17/3/2021, an un-known person, who was riding a motorcycle, snatched a purse containing Rs.1500.00 and a mobile phone from his wife and fled away from the spot.