YASIK Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is before this Court for regular bail in case of FIR No.23 dtd. 13/2/2021, under Ss. 395, 397 IPC 1860 and 25 of Arms Act, 1959, registered at Police Station Bahin, District Palwal.

(2.) The FIR was got registered by Ankush alleging that on 12/2/2021, he loaded a truck for delivery from Tauru to Calcutta. Near village Bahin, 7-8 persons alighted from Bolero car, gave him beating and took away goods from the truck. He was robbed of two mobiles, Rs.7000.00 in cash, Adhar Card, PAN Card, driving licence, ATM Card.

(3.) Learned counsel for the petitioner submits that it is a case of false implication and recovery from the petitioner is of two pairs of kurta Pajama (ladies kurta Plazo), five T-shirts and five Cream Box.