MAKHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in respect of a case registered against him vide FIR No.204 dtd. 23/12/2019 at Police Station Garhshankar, District Hoshiarpur, under Sec. 379-B IPC (Sec. 411 IPC added later on).

(2.) The allegations, in nutshell, are that the petitioner had snatched gold chain and gold earings of the complainant-Firdoshi Sheikh.

(3.) When this matter came up for hearing on 30/1/2023, this Court passed the following order: