HARPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer is under Section 439 Cr.PC for grant of regular bail to the petitioner -Harpreet Singh in case FIR No.81 dated 28.12.2015 for offences punishable under Section 379 -B(1) of the Indian Penal Code, registered with Police Station Khilchian, Tehsil Baba Bakala, District Amritsar (Annexure P -1).

(2.) As per the allegations, the present petitioner/accused -Harpreet Singh accompanied by his co -accused/non -applicant -Balwinder Singh snatched the mobile phone of the complainant -Mandeep Singh on 28.12.2015 at about 3:30 PM near railway crossing.

(3.) It is contended that the petitioner is in custody since 31.12.2015 and after completion of the investigation, challan stands presented. It is further contended that the case is triable by a Magistrate. Petitioner is stated to be not involved in any other criminal case. It is further stated that similarly placed co -accused Balwinder Singh has already been granted bail.