JUZAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) As per Para 19 of the bail petition, the petitioner has no criminal antecedents.

(3.) Briefly, the allegations against the petitioner are that on 27/11/2020, the complainant informed the aforesaid police station that he is a driver of a goods Traula and on 26/11/2020, he had loaded 1121 bags of Basmati and was transporting them from New Dana Mandi, Muktsar Sahib and his destination was towards Tarn Taran. When he reached near the bus stand at Tarn Taran, then on 27. 11.2020, at about 4.00 a.m., one Canter came from behind and the driver stopped vehicle in front of his Traula forcing him to stop his vehicle. After that 7-8 unidentified persons got down from the Canter and they were calling each from the name Sonu and Kala. One person was armed with revolver and by showing him revolver, they took away his Traula after threatening him. Based on these allegations, the Police registered the FIR mentioned above.