PARDEEP Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner prays for grant of anticipatory bail in FIR No. 4 dtd. 5/1/2022, registered under Ss. 380, 454, 201 of the IPC at Police Station Bilga, District Jalandhar.

(2.) Learned counsel for the petitioner submits that the petitioner was not named in the FIR, where the allegations are that some unknown persons have committed theft of the batteries lying in a mobile phone tower.

(3.) Learned counsel further submits that two of the co-accused, namely Vijay Kumar and Savej, were arrested and they disclosed the name of the petitioner that he is an employee of Airtel Company and thereafter, he has been named in the present case.