NAFES AHMED SIDDIQUI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of Criminal Misc. Nos. 14818-M and 15335-M of 2000.

(2.) On 10.5.2000, petitioner Nafes Ahmed Siddiqui has filed Crl. M.No. 14818-M of 2000 for grant of bail in case F.I.R. No. 396 dated 25.12.1998, which was registered at the behest of Shri. K.C. Lakhani, Chairman, Lakhani Group of Industries. According to him, a telephonic message had been received in his office and residence to the effect that if he or his brother Shri P.D. Lakhani take steps to cancel the bail of Munna, they would be killed and further if they oppose the bail of Nafees Ahmed Siddiqui, the present petitioner, they would not be alive. It is not disputed before me that the petitioner had been apprehended or 5.8.1998 on the basis of a complaint made by Shri. P.D. Lakhani to the effect that he had extorted lacs of rupees from the complainant by the threatening them on telephone. Thereafter, on 25.12.1998, the present case had been registered. Bail has been sought in the present case primarily on the ground that one Ram Kishan Singh Chauhan, who had asked for anticipatory bail in case F.I.R. No. 396 dated 25.12.1998 had been granted bail by this Court while disposing of Crl. M.No. 13739-M of 1999 and there is no reason why the present petitioner should not be treated at par.

(3.) I have heard Shri Ranjan Lakhanpal, appearing for the petitioner, Shri Vijay Dahiya, Assistant Advocate General, Haryana and Shri R.K. Jain, appearing for the complainant.