ISLAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.171 dated 16.05.2019 registered under Section 395 IPC and Sections 25/54 of the Arms Act at Police Station Matlauda, District Panipat.

(3.) The FIR was registered at the instance of the complainant Sajjan Singh with the allegations that he used to keep his cattles in a bara in the fields and he himself used to stay in the fields to look after the animals along with his servant namely Sunil Kumar @ Kala. On 16.05.2019 at 2:30 AM, six persons came to the fields duly armed with pistol and weapons. One of them pointed out pistol at the complainant and asked for money. They also enquired about number of persons present in the field. They tied the complainant and his servant Sunil Kumar @ Kala and put them in a room. One boy duly armed with pistol stood as guard. Remaining persons took away the cattles after loading the same in some vehicle. The boy who stood as guard took away two batteries, inverter, two mobile phones and keys of the motorcycle of the complainant. He locked the room from outside. They also took away the motorcycle.