MUKESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner seeks regular bail in a case registered against him on 7.10.2009 which was registered initially for the offences under Sections 420 and 380 IPC and later the offences under Sections 328, 392 and 34 IPC were added.

(3.) The FIR in the case has been registered on the statement of Sanjay Goyal. It is alleged by the complainant that on 6.10.2009 the complainant was returning from his office and he reached Ballabgarh Bus Stand at 10.300 p.m. As he could not find a bus, he took a lift in a black colour Esteem car No.HR-51-N-. This he did on the request of the driver of the car so that he could reach home immediately. In the said car apart from the driver there was another co-passenger. On crossing the Ballabgarh flyover, the driver expressed a desire to have drinks which, however, the complainant refused. The driver and the co-passenger had drinks while they insisted that the complainant have a sip of Mirinda (cold drink) in a cap.