KARANBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) By this common order, the aforementioned petitions for regular bail filed by petitioners Karanbir Singh @ Baba, Jashandeep Singh @ Jashan, Rajinderpal Singh @ Rupa and Jodhbir Singh @ Jodha , all of them being accused in FIR No.356 dated 31.10.2020, for an offence under Section 379-B IPC, registered with Police Station Beas, District Amritsar, are decided being arising out of the same FIR.

(3.) Briefly stated facts of the case as per prosecution version are that, on 31.10.2020, complainant Sukhdev Singh employed with Radiant Cash Management Company, as Cash Collector had gone taking cash of Rs.4,97,092/- for the purpose of depositing it with Canara Bank, Rayya but since it was a bank holiday, he could not deposit cash with the bank; he put it in his bag and was returning home at Village Wadala Kalan on his motorcycle; when he was just behind Wadala river and time was about 11.30 AM, two motorcycles came from behind; one having three riders with their faces covered and other having two riders, their faces were also covered; they gave a push to the motorcycle of the complainant; resultantly, it got unbalanced and complainant fell down on the road; they snatched the bag which was placed between handle of motorcycle of the complainant and went away; the bag besides containing cash amount of Rs.4,97,092/- also had Aadhar card, bank passbook and other documents of the complainant; on matter being reported to the police, formal FIR was registered; the investigation in the case started, during the course of which, the accused were nominated in this case; from possession of Karanbir Singh @ Baba, a sum of Rs.90,000/- was recovered; from Jashandeep Singh @ Jashan, a sum of Rs.65,000/- was recovered; from Rajinderpal Singh @ Rupa, a sum of Rs.40,000/- was recovered and from Jodhbir Singh @ Jodha, a sum of Rs.82,000/- was recovered; after completion of investigation, all of them have been sent up to face trial.