JAI BHAGWAN VERMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks grant of anticipatory bail in criminal case/RBT No.40 of 18.04.2019 under Sections 166/506 IPC, Section 7 of the Prevention of Corruption Act and Section 3(x) of the SC/ST Act pending in the Court of Judicial Magistrate First Class, Jind.

(2.) Notice of motion was issued on 20.12.2019. On 16.01.2020, fresh notice was again issued to respondent No.2 for today. Respondent No.2 has come present in person.

(3.) Learned counsel for the petitioner submitted that FIRNo.305 was registered on 15.09.2014 under Sections 307, 341, 186, 353, 332, 382, 427 IPC and under Section 25 of the Arms Act in Police Station Safidon District Jind against daughter of the complainant and other family members of the complainant. In the said FIR, daughter of the complainant was granted anticipatory bail by the High Court. Initial investigation of the said case was with the petitioner, but ultimately, challan was presented by the then Inspector/SHO on 03.09.2015 i.e. before the alleged occurrence. Petitioner was a witness in the said case. After trial of the said case, seven accused were convicted and five accused including daughter of the complainant were acquitted by the Court of Additional Sessions Judge, Jind vide judgment dated 24.01.2017. Thereafter, the present complaint came to be filed.