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Judgment
21 paragraphs · 353 wordsHarnaresh Singh Gill, J
Case is taken up for hearing through video conferencing.
The petitioner has filed this second petition under Section 439 of Cr.P.C. for grant of regular bail in case FIR No. 343 dated 28.12.2019 registered
under Sections 341, 379-B, 382 IPC and Sections 25 and 27 of Arms Act, 1959, at Police Station Patran, District Patiala (now Sections 25 and 27 has
been deleted).
Learned counsel for the petitioner states that there is delay of one day in lodging the FIR, whereas the petitioner was known to the complainant. He
points out that Ishant Bansal, owner of the car, which was alleged to have been snatched along with money, has executed an affidavit that no car or
money was snatched. Only one FIR is pending against the petitioner.
He further submits that earlier petition was withdrawn on 27.07.2020 and the present petition has been filed after a gap of 4 months. The petitioner
has been in custody since 12.03.2020. Sections 25 and 27 of the Arms Act has been deleted during investigation.
Additionally, the learned counsel for the petitioner prays for grant of regular bail on the ground of massive spread of Covid-19 cases.
Copy of custody certificate by way of affidavit dated 06.01.2021 of the Deputy Superintendent, Central Prison, Patiala, submitted by the learned State
counsel through email, is taken on record.
Learned State counsel has not disputed the fact regarding the custody period of the petitioner and further states that there are specific allegations
against the petitioner and the petitioner and co-accused Amandeep Singh, are accused in other FIRs.
I have heard the learned counsel for the parties.
As per the allegations against the petitioner, he has took out the riffle and snatched the key of the car, from the informant/complainant and co-accused
Amandeep Singh has given slaps and fist blows upon the informant/complainant. Moreover, the prayer of the petitioner for release on bail on Covid-19
ground does not have any merit either.
Therefore, I do not find any ground to grant him the concession of regular bail.
In view of the above, the present petition is dismissed.