BALPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case F.I.R. No.124 dtd. 26/11/2023 registered for the offences punishable under Sec. 379B(2) of the Indian Penal Code, at Police Station Shimlapuri, District Commissionerate Ludhiana.

(2.) Custody Certificate of the petitioner has been filed today in Court. The same is taken on record.

(3.) FIR was registered on the statement of Surinder Kumar against unknown persons. However, the complainant noticed the motorcycle of the culprits. The said motorcycle was lateron found to be of the petitioner. The petitioner was apprehended. His co-accused led to recovery of the mobile.