LAWS(P&H)-2022-4-140

SALIM Vs. STATE OF HARYANA

Decided On April 29, 2022
SALIM Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in the FIR captioned above, came up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (Cr.P.C) seeking bail.

(2.) In paragraph 10 of the bail application, the accused declares the following criminal antecedents:

(3.) On 24/5/2021, the complainant, a truck driver, when got down to clean the windscreen of his truck, then at that time three motorcycle borne young persons, snatched his mobile phone and a sum of Rs.5000.00.