Sandeep Mehta, J. - (1.) HEARD learned Counsel for the Applicant and the learned Public Prosecutor.
(2.) THE allegations alleged against the Applicant are that he snatched a chain from the neck of the lady Jyoti while she was going on a Luna moped with her husband, namely, Amra Ram. Learned Counsel for the Applicant submits that the offence alleged against the Applicant is triable by Magistrate and the charge sheet has already been filed. Learned Public Prosecutor opposed the bail application. He submitted that the accused Applicant has been identified by the witnesses during the identification parade, and the allegations made against the Applicant are of serious nature inasmuch as he is alleged to have snatched chain from the neck of lady.
(3.) CONSIDERING the submissions made by the learned Counsel for the Applicant and learned Public Prosecutor, this Court is not inclined to grant indulgence of bail to the Applicant. It would be proper that first statements of lady Jyoti are recorded in the trial and after that the Applicant shall be at liberty to file fresh bail application before the trial Judge, who shall consider the same without being prejudiced by the observations made by this Court.;