LAWS(P&H)-2020-1-327

SANDEEP Vs. STATE OF HARYANA

Decided On January 06, 2020
SANDEEP Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.252 dated 24.07.2019, registered under Sections 379, 411, 413, 414, 120-B, 201, 420, 467, 468, 471 IPC and under Sections 25 and 27 of Arms Act and under Section 7 of Prevention of Corruption Act, 1988, at Police Station Murthal, District Sonipat.

(2.) The FIR was got registered on the basis of secret information qua the complicity of Dr. Navneet @ Sonu, Niranjan @ Manji, Pardeep @ Sandy and Ajay in selling stolen cars in Punjab, Haryana and Uttar Pradesh etc. and for preparing their forged documents and forged bank NOCs. The aforesaid persons were apprehended at a police Naka when they were coming in a Fortuner car and they could not produce documents of the car. A .32 bore revolver and 4 live rounds were recovered from the right waist of Pardeep. He could not produce any Arm Licence.

(3.) Learned counsel for the petitioner states that as per the allegations in the FIR, the petitioner has not been named and his name came to be added in the case on basis of disclosure statement of Manoj Kumar. Name of accused-Manoj was disclosed by Dr. Navneet @ Sonu and 3 others who were apprehended at the spot. The complicity of the petitioner has been alleged on the basis of his own disclosure statement wherein he has allegedly admitted his role in preparing fake RCs in connivance with co-accused Ish Kumar, who is still at large. By referring to duty roster dated 04.01.2018, 11.6.2018, 11.9.2018 and 14.11.2018, learned counsel for the petitioner states that the duty register of the petitioner is not relatable to the alleged date of preparing fake RCs in connivance with Ish Kumar. The petitioner was transferred to RTA office, Ambala vide order dated 07.02.2019 passed by Secretary, RTA, Bhiwani.