MOHAMMAD ARBI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition has been filed by the petitioner seeking pre arrest bail in case FIR No.69 dated 25.03.2010 under Sections 420, 406, 506 Indian Penal Code registered at Police Station Nagina, District Mewat.

(3.) The FIR (Annexure P-1) has been registered on the statement of Jamil son of Ayub. It is alleged by the complainant- Jamil that he is a farmer and bringing up his family by doing agriculture. He has one tractor bearing Registration No.HR-55F/1938 along with trolley. Mohabbat in conspiracy with Mohammad Arbi (petitioner) came to him and said Mohammad Arbi is a big contractor and he needs large number of tractors. The complainant - Jamil was induced to give his tractor at a monthly rent of Rs.15,000/-. The accused in conspiracy with each other induced the complainant to hand over the same to the petitioner, who misappropriated the same. It is further alleged that the petitioner sold the tractor of the complainant by preparing forged documents.