Sanjeev Sachdeva, J. - (1.)Petitioner seeks regular bail in FIR No.77/2018, under Section 392/34 IPC, registered at PS Sun Light Colony.
(2.)Fir was registered on a complaint that the complainant, who is a TSR driver, was driving his TSR and had picked up two passengers. On the way, one of the passengers held him from the back and alleged to threaten him with knife-like instrument and thereafter stole the TSR.
(3.)Learned counsel for the petitioner submits that petitioner has been falsely implicated as there is nothing to connect the petitioner to the subject offence except his alleged disclosure statement and recovery of some parts of TSR which have been connected to the subject TSR.