HARPREET SINGH 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 because of compromise effected with the complainant.

(2.) In paragraph 17 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The petitioner and his gang members entered the shop, lowered its shutter, inflicted a blow with a weapon, and snatched Rs.1.5 lacs. The allegations are heinous and create massive insecurity in society. The petitioner is in custody just for three months, which cannot be termed as prolonged. An analysis of the allegations and evidence collected does not warrant the grant of bail.