DALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of regular bail in respect of a case registered against him vide FIR No.226 dtd. 15/12/2020, Police Station Jodhewal, District Police Commissionerate, Ludhiana, under Sec. 379-B(2), 34, 201 IPC.

(2.) The FIR was lodged at the instance of Nitin Kumar, wherein it is alleged that on 15/12/2020 when he was proceeding towards Ahuja Hosiery where he was working, two unknown persons came on a motorcycle and asked him to handover cash and his mobile phone. It is alleged that when the complainant resisted then one of them took out an iron 'daat' from his jacket and hit the same on complainant's head and snatched an amount of Rs.5,000.00 and also a mobile phone.

(3.) Learned counsel for the petitioner has submitted that he is nowhere named in the FIR and has been nominated as an accused on the basis of his own disclosure statement. It has further been submitted that the falsity of the case would be evident from the fact that no injury was found on the head of the complainant, though in the FIR he has specifically alleged that he was caused an injury on his head with the help of a 'daat'. It has further been submitted that since the petitioner has been behind bars since the last about 6 months, he deserves the concession of bail particularly when challan already stands presented.