KARAMVIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This petition for pre-arrest bail has been filed by petitioner Karamvir, aged about 40 years, an accused in FIR No. 188 dated 30.09.2020, for offences under Sections 186, 332, 353 and 427 of IPC, registered with Police Station Nigdhu, District Karnal.

(3.) Briefly stated facts of the case as per prosecution version are that, on 30.09.2020, a team of officials from UHBVN, Taraori, Karnal which included Sh. Ishwar Singh (JE), Sh. Vikas (JE), Sh. Mohar Singh (AFM) and Sh. Mai Chand (LM) was sent for finding cases of theft of electricity; the said team found several such cases including one relating to the present petitioner Karamvir; one of the members of the team namely Sh. Vikas (JE) had started videography of the theft, then the present petitioner arrived at the spot in his car; he alighted from the car, abused Sh. Vikas (JE) and started beating him, snatched his mobile phone of value of Rs.20,000/- and damaged the same; he also threatened to kill the said JE; the matter was reported to the police; formal FIR in the matter was registered. The investigation in the case started.