NARENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.548 dated 14.12.2019 registered under Sectioins 15 and 16 of Petroleum Act, Sections 3 and 4 of the Explosive Substances Act, Sections 3 and 4 of the Prevention of Damage to Public Property Act, and Sections 285, 379, 34, 511 IPC at Police Station Sampla Rothak.

(2.) As per allegations in the FIR, it is a case of attempted theft wherein installation in terms of welding 2 inches valve, fitting 2 inches band on pipeline, fitting 2 inches valve and setting up 25 liter drum with 2 inches valve at a distance of 500 meter has been done.

(3.) Evidently, as per allegations in the FIR, no oil has been recovered from the said drum. The recovery of an amount of Rs.6000/- alleged to be the amount received after selling the oil, would remain debatable in the context as to whether the oil was in fact pilferaged or not.