Sandeep Singh Alias Vicky vs State Of Punjab
2023 Latest Caselaw 3319 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
107 2023:PHHC:047737

CRM-M-16981-2023
Date of decision: 06.04.2023

SANDEEP SINGH ALIAS VICKY .-Petitioner
Versus

STATE OF PUNJAB ..Respondent

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. Joginder Pal Devgan, Advocate for the petitioner.

Mr. Vipin Pal Yadav, Addl. A.G., Punjab. ANIL KSHETARPAL, J(Oral)

While praying for grant of anticipatory bail in FIR No.33 dated 10.03.2023, registered under Section 379, 411 of IPC at Police Station Valtoha, District Tarn Taran (Punjab), the petitioner claims false implication.

The learned counsel representing the State of Punjab has submitted that on the disclosure statement of Manpreet Singh @ Kalu, the house of the petitioner was searched resulting in the recovery of one stolen motorcycle, although, the petitioner was not present.

The learned counsel representing the petitioner submits that he has purchased the aforesaid motorcycle from Manpreet Singh @ Kalu.

On being asked by the Court, the learned counsel representing the petitioner admits that he has no document to prove the fact of purchase of the motorcycle.

Keeping in view the aforesaid facts, no ground to grant concession of anticipatory bail, is made out.

Dismissed.

All the pending miscellaneous applications, if any, are also disposed

of.

April 06", 2023 (ANIL KSHETARPAL) Ay JUDGE

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

MOHD AYUB

2023.04.06 13:01

| attest to the accuracy and authenticity of this order/judgment.