NARESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Due to COVID-19 situation, the Court is convened through video conference.

(2.) These five petitions under Sec. 439 Cr.P.C. are filed seeking regular bail in F.I.R. No. 156, dtd. 5/4/2021, under Ss. 420, 467, 468, 471, 201 and 120-B IPC and Sec. 7 of the Prevention of Corruption Act, 1988 (added later on], registered at Police Station City Fatehabad, District Fatehabad.

(3.) The F.I.R. was registered on the basis of inquiry held with regard to registration of one Ritz Car bearing registration No. HR-88-2310 [hereinafter referred to as 'car']. There is a chain of events in which five petitioners have been attributed various roles. Jasbir Singh purchased car in an auction held by Mahindra Finance Company. He, instead of getting the vehicle transferred in his name, sold it to Amit.Amit got vehicle registered at Charkhi Dadri. Naresh Kumar acted as a middleman for transaction of sale and purchase between Jasbir and Amit. As per disclosure statement of Arjun S/o Bhim Singh, Amit sold the car to Rajesh who again without getting transferred in his name, sold the same to Bhim Singh who got it registered at Fatehabad. Pardeep Kumar working as Typist at Charkhi Dadri and Parag Kumar working as Typist at Fatehabad are alleged to have acted as conduit between the owner of car and officials of Regional Transport Office [hereinafter 'R.T.O.'].