PAWAN BANSAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has approached this Court praying for grant of regular bail in FIR No. 29 dated 11.01.2017 under Sections 279, 336, 427 IPC (Later Sections 307, 120-B, 34, 202 IPC also added), P.S. Civil Lines, Hisar, District Hisar, Haryana.

(2.) It is the contention of the Mr. Vinod Ghai, learned senior counsel for the petitioner that the petitioner has not been named in the FIR.

(3.) He contends that as per the FIR, the complainant Mr. Kamal Gupta on 11.01.2017 was going to the Court from his house while driving Innova Toyota Crysta HR-20AG-8659. One jeep, which was driven by a young boy of about 25-26 years, came at a very high speed from Dabara Chowk, Hisar and hit his car from front on the wrong side, because of which, the front portion of the car was damaged. The driver of the jeep started running away after leaving the jeep. At some distance, one scooty was parked and the jeep driver ran away by sitting on the scooty. It is stated that the driver of the jeep had intentionally hit the car. He contends that as per the said FIR, the same was against an unknown person. FIR was initially registered under Sections 279, 336, 427 IPC. Unfortunately, the father of the complainant Mr. Subhash Gupta was murdered on 24.01.2017. In the said FIR, which has been registered against the petitioner who happened to be father-in-law of one of the sons of the deceased, was also involved in the case and stands convicted.