RAJBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition under Section 438 Cr.P.C. for grant of anticipatory bail in case in FIR No. 125 dated 27.8.2010 under Sections 420, 406 of Indian Penal Code registered at Police Station Sadar Narwana District Jind. It is contended by learned counsel for the petitioner that the petitioner purchased a tractor bearing No. PB-35-E-4463 from Baja Ram son of Bhagwana Ram and paid an amount of Rs. 2,60,000/-. However, after the purchase of the above said tractor the petitioner came to know that the said tractor was stolen. Accordingly, the said tractor was returned in the month of April 2010 and petitioner demanded his money from Bija Ram then Bija Ram in connivance with the complainant gave the tractor No. HR-22-E-5570 Swaraj 724 to the petitioner in the month of April 2010.

(2.) IT is pointed by learned counsel for the State as well as learned counsel for the respondent on instructions from ASI Jaibir Singh that the tractor No. HR-22-E-5570 Swaraj 724 is also not in the name of Bija Ram from whom the petitioner is stated to have bought the said tractor. The said tractor is in the name of Sadhu Ram son of Sonad Singh. The said Sadhu Ram has duly given an affidavit to the prosecuting agency that he has sold the said tractor to the present complainant.

(3.) NO ground is made out for grant of anticipatory bail. Accordingly, the present petition is dismissed.