SANDEEP KUMAR Vs. STATE OF PUNJAB

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.83, dtd. 5/9/2023, under Ss. 379-B(2) read with Sec. 34 of the IPC and Ss. 25 and 27 of the Arms Act, (Sec. 411 and 201 IPC added later on), registered at Police Station Division-C, District Amritsar.

(2.) The allegation against the petitioner is that he alongwith co- accused, had threatened the complainant with a pistol and snatched his money bag containing Rs. l lakh in cash, while he was going to his home after closing his shop on a motorcycle.

(3.) In asking for the relief (supra), learned counsel for the petitioner submits that a false case which has been implanted upon him and he is injudicial custody since 15/11/2023.