JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Tersely, the facts & material, which need a necessary mention for deciding the instant petition for the grant of anticipatory bail and emanating from the record, are that, on 20.8.2012, having finished his duty as Conductor in Ambala Bus Service, Ropar, Preet Mohinder Singh complainant was going to his village on his motorcycle. At about 9.30 PM, as soon as, he reached near Gadian Wala Dang Mianpur on Burjwala Road, in the meantime, one of the accused asked him to stop the motorcycle. Thereafter, the remaining accused suddenly appeared from left side from Maize field. They caught hold of the complainant by his arms and snatched his purse, containing Rs. 5600/-, voter identity card and old receipt of electricity bill.

(2.) Leveling a variety of allegations and narrating the sequence of events, in all, according to the complainant that all the accused, including the petitioner, committed theft after preparation made for causing hurt, restraint or fear of death and robbed his purse, containing Rs. 5600/-, voter identity card and old receipt of electricity bill. In the background of these allegations and in the wake of complaint of the complainant, a criminal case was registered against the accused, including the petitioner, by virtue of FIR No.65 dated 23.8.2012 (Annexure P1), on accusation of having committed the offence punishable under Section 382 read with section 34 IPC, by the Police of Police Station Bhagwantpura, District Ropar in the manner depicted herein-above.

(3.) Now the petitioner-accused has moved the present petition for anticipatory bail in the above mentioned criminal case, invoking the provisions of Section 438 Cr.P.C.