VIKRAM @ VICKY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19.

(2.) Prayer in this petition filed under Section 439 of the Code of Criminal Procedure, 1973 is for grant of regular bail to the petitioner in FIR No. 115 dated 07.05.2020 under Sections 379A IPC and Sections 411 and 201 IPC (which have been added later on) registered at Police Station Kalayat, District Kaithal.

(3.) Learned counsel for the petitioner has argued that the petitioner is a jeweller by profession and therefore, he has been falsely involved in the present case. The allegation against the petitioner is that he had purchased the stolen ear rings from the snatchers-accused and then further used them for making other ornaments. However, no stolen property has been recovered from him. Even the complainant could not show the proof that the stolen property belongs to him. There is no details regarding the material or weight of the ear rings in the complaint. However, the petitioner is in custody since 10.07.2020.