ANGREJ SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in a case registered against him vide FIR No.83 dated 23.2.2020 under Sections 341, 342, 392, 395, 397, 420, 467, 468, 471, 201 and 120-B IPC and Section 25 of Arms Act, at Police Station Mandi Dabwali, District Sirsa.

(2.) The FIR in question was lodged at the instance of Kashmir Singh wherein it has been alleged that he drives truck bearing registration No.RJ-19-GE-3134 which belongs to Sonu. On 22.2.2020, he had started from Rama Refinery, Dabwali and was proceeding towards Sirsa after loading plastic seeds in his truck However, when he reached a little ahead of Dera Canteen, Dabwali a vehicle looking like Innova came in front of the truck and 4 persons alighted from the same and while one sat in the truck, the other 3 persons made him sit in their car. The person who sat in his truck drove away his truck while he was kept confined for about 45 minutes and thereafter he was left on the road after tying his mouth and hand. It is further the case of prosecution that subsequently the complainant got a supplementary statement recorded to the effect that he suspected that the vehicle used for commission of crime was Xylo bearing registration No.PB-02-BU-1757.

(3.) Learned counsel for the petitioner submits that the petitioner is not named in the FIR and has now been involved on the basis of a supplementary statement made by the complainant pertaining to involvement of a Xylo, although initially the vehicle stated to be involved was stated to be Innova like vehicle. Learned counsel for the petitioner further submits that it also remained unexplained as to how the complainant has now come up with the registration number of the vehicle allegedly involved in the crime.