LIYAKAT Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No. 233 dated 2.9.2009, under Sections 395, 397 of the Indian Penal Code (IPC for short), registered at Police Station Taura District Mewat.

(2.) The allegation against the petitioner is that he along with his co-accused had boarded the truck and had beaten up the drivers of the truck in question. The drivers were left at the spot after Rs.10,000/- were snatched from them.

(3.) Learned counsel for the petitioner has submitted that coaccused Ikran, who was a juvenile, has since been acquitted by the Juvenile Court. The petitioner is in custody for the last one year and has been falsely involved in this case.