ASHOK KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the Deputy Advocate General, for the State.

(2.) THE case in short as put forth by the learned counsel for the petitioner is that neither the petitioner has participated in the occurrence nor he has taken away any articles belonging to the complainant. In this regard he carried me through the first information report lodged with the police wherefrom it is found that there is no specific role to have been played by the petitioner in the commission of the crime. May as it is, he too might have been present among the people while the occurrence had taken place.