JEET @ JEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Jeet @ Jit Singh @ Ajit has filed this petition under Section 439 of the Code of Criminal Procedure, 1973, Praying for grant of bail in case bearing First Information Report No. 151 dated 3.7.2000 under Sections 395/397 of the Indian Penal Code registered at Police Station Dadri.

(2.) As per prosecution version on 2.7.2000 at about 10.00 p.m. when Ram Chander, complaint alongwith ShamLal in truck bearing registration No. HR- 17/3500 were about to reach in the area of Dadri, three person came there in a Maruti Car bearing registration No. DIL - 5727 and got the truck stopped Two persons by showing pistol looted Rs. 7,000/- from their possession and one of the persons started the truck while remaining two persons took the complainant alongwith Sham Lal towards Dadri. Near CCI Gate of Dadri, they pushed out Ram Chander and Sham Lal from the Car and left the truck on the bridge and all boarded the Car and went away towards Delhi.

(3.) Counsel for the petitioner has contended that name of the petitioner does not figure in the F.I.R and even after his arrest, no identification parade had been made. It is also stated that no recovery has been affected from him.