NITIN Vs. STATE OF UT, CHANDIGARH

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 14 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) On Sep 17, 2021, the complainant alleged that when she was walking towards the market, then one boy snatched her gold chain from behind and ran towards a bike, on which another boy was waiting, and both fled away. The investigation led the petitioner"s arrest.