HAKAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition for anticipatory bail filed in case bearing FIR No. 30 dated 20.02.2011, under Sections 379, 411 IPC, registered at Police Station Nagina, District Mewat.

(2.) As far as the affidavit filed on the last date of hearing a perusal thereof reveals that two more FIRs are stated to be pending against the petitioner. However, a perusal of those FIRs in turn reveals that they are also blind FIRs. Learned DAG, on instructions from HC Fakruddin, has stated that in both the FIRs the petitioner has been implicated on the basis of disclosure statement. Thus, learned DAG has argued that in three separate cases the petitioner having been named the present is a case where the benefit of anticipatory bail should not be granted.

(3.) It may be true that the petitioner is guilty of the offences alleged against him but till date in all the three cases which have been registered against him he is sought to be implicated on the basis of disclosure statement.