PANKAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) Application is allowed. Document is taken on record as Annexure P. 3. CRM-M-1479 of 2020

(2.) The present petition has been filed by the petitioner under Section 439 Cr.P.C for grant of bail pending trial in case FIR No.236 dated 01.05.2018 registered under Sections 307, 386, 506, 201 read with Section 34 IPC and Section 25 of Arms Act, 1959 at Police Station Sadar, Sonepat.

(3.) It is contended by counsel for the petitioner that the name of the petitioner has been wrongly dragged in this case. Still further, it is submitted that even as per the allegation of the prosecution, the petitioner was only driver of a vehicle in which three other persons had come to the liquor vend; where the complainant was working, and they threatened him to give amount on account of monthly money. It is not even the allegation of the prosecution that the petitioner even stepped out of his car or that he participated in the process of actual threatening. It is also submitted that otherwise also, in this incident, there is no allegation of any injury being caused to any person or any money being snatched from anybody. The petitioner is in custody since 20.10.2018. The liquor contractor has already turned hostile. The complainant is not appearing as a witness deliberately. As a result, the petitioner is languishing in the jail without any purpose. He is not required for any investigation, recovery or interrogation purpose. Hence, he deserves to be released on bail.