RAHUL Vs. STATE OF PUNJAB

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 (CrPC) seeking bail.

(2.) In paragraph 14 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The complainant alleged that while walking on the road, when he was talking on his mobile phone, then two boys, came on a bike and snatched his mobile.