VIKRAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of anticipatory bail in a case registered vide FIR No.469, dated 15.10.2019, Police Station Sampla, District Rohtak, under Sections 415, 420 IPC and Section 61 of Punjab Excise Act 1914.

(2.) The allegations, in nutshell, are that a truck bearing registration No.HR-63-C-8298 was found loaded with 600 cases of liquor which was found parked on Hassangarh-Sanchan Road, whereas there was no other person nearby the said truck. The 600 cartoons of liquor found in the truck contained 6816 bottles and 1536 quarters and that there was no document found in the truck as regards the said liquor which was not even bearing any hologram mark of Haryana Excise.

(3.) The learned counsel for the petitioner has submitted that even as per the case of prosecution no person was ever apprehended from the place where the truck in question was taken into possession by the police and that the petitioner is subsequently sought to be nominated as an accused on the ground that the original owner had rented out the truck in question to the petitioner although, there is no credible evidence to establish the same and in fact the original owner in order to save his skin might have executed some document in this regard.