JOGINDER SINGH Vs. HARJIT SINGH

JUDGEMENT

(1.) Through the instant petition, the petitioner craves for indulgence of this Court for his being enlarged on regular bail, in case FIR No.216 dtd. 17/10/2023, under Sec. 379-B(2) IPC, registered at P.S. Chheharta, District Amritsar.

(2.) The instant FIR was registered on a statement made by one Inderjeet Kaur (complainant) wife of Narinderpal Singh, wherein, she has stated that on 17/10/2022 when she was returning from her work, one person, who was riding motor cycle make bullet, wearing pant shirt and a black cloth was tied on his head, came at a very high speed and snatched her brown purse, which is alleged to have containing mobile phone mark Apple of black colour and cash of ?5,800/-.

(3.) The learned counsel for the petitioner, in his asking for the hereinabove extracted relief, has made the following submissions:-