SATISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to petitioner, Satish Kumar son of Sube Singh, who has been indicted in FIR No.181 dated 2.8.2011 for commission of the offences punishable under Sections 379, 411, 420, 467, 468, 471, 476 and 201 IPC, registered at Police Station, Sector-5, Gurgaon.

(2.) Learned counsel for the petitioner contends that there is no allegation or averment that the vehicles allegedly recovered from the petitioner were stolen vehicles. He further submits that petitioner was posted as Data Operator in the office of Sub Divisional Magistrate at Tosham, District Bhiwani, and there was no complaint from any corner with regard to forging of the registration certificate or other document. He further submits that petitioner is behind the bars from 23.5.2012 and the chargesheet has already been submitted before the learned Area Judicial Magistrate. He also contends that the petitioner is neither required nor involved in any other case. He further submits that petitioner is in government employment and has family to maintain, therefore, unlikely to run away from the trial in the event he is granted the concession of bail in this case.

(3.) Learned counsel for the State submits that the petitioner is a member of a gang which is stealing the vehicles of the general public and after erasing the chassis and engine numbers, selling the same to other innocent persons. He further submits that petitioner has committed the serious offence by mis-utilizing his office in recording the wrong data in the registration certificates. He further submits that from the investigation, the guilt of the petitioner is well established, therefore, he has prayed for dismissal of the petition.